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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(1)(b) in Gujarat Irrigation and Drainage Rules, 2014

(b)the superior holder or joint superior holders of alienated land, (c) any other person or persons having right to cultivate the land under irrigation for the period for which supply of water is to be given,