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[Cites 0, Cited by 2] [Entire Act]

Bengal Presidency - Section

Section 2 in Canals Act, 1864

2. What navigable channels may be rendered subject to provisions of Act. -

It shall be lawful for the [State Government]from time to time, by notification to that effect published in the [Official Gazette], to declare that the provisions of this Act shall apply to any navigable channel in such notification;and from and after such publication the provisions of this Act shall apply to, and be in force as regards, such navigable channel [* * *]