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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12(1) in The Himachal Pradesh Minor Canals Act, 1976

(1)in case of any accident happening or being apprehended to a canal, the Collector or any person acting under his general or special orders in this behalf may enter upon any land adjacent to such canal, and may execute all works which may be necessary for the purpose of repairing or preventing such accident.