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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Bengal Presidency - Subsection

Section 3(1)(e) in The Bengal Irrigation Act, 1876

(e)any part of a river, stream, lake, natural collection of water or natural drainage-channel to which the [State Government] [Words 'Provincial Government' first substituted for the words 'Lieutenant-Governor' by the Government of India (Adaptation of Indian Laws) Order, 1937. Thereafter, the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] has applied the provisions of Part II of this Act, or of which the water has been applied or used before the passing of this Act for the purpose of any existing canal;