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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Himachal Pradesh - Subsection

Section 46(1)(d) in The Himachal Pradesh Minor Canals Act, 1976

(d)construct, repair and maintain, in a proper state suitable regulator at or near the head of the canal, where for want of such regulator, an excessive supply of water may enter the canal or cause damage to it, or any crops, lands, roads, or property in the neighbourhood.