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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Assam - Subsection

Section 16(v) in The Assam Embankment and Drainage Act, 1953

(v)In case of grave and imminent danger to life or property the Embankment Officer or the Deputy Commissioner may forthwith get unauthorised embankment or drain removed and notify the persons concerned thereafter.