Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] State of Punjab - Subsection Section 32(1) in Northern India Canal and Drainage Act, 1873 (1)Whenever and so long as it is necessary to stop such supply for the purposes of executing any work ordered by competent authority and with the previous sanction of the State Government;
