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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(d) in The Bombay Irrigation Act, 1879

(d)to have a supply of water by such [field-channel] [These words were substituted for the words 'Water-courses' by Gujarat 6 of 1984, section 3.], at such rates and on such terms, as may from time to time be prescribed under section 44 and by the rules made by [the [State] [These words 'the Provincial Government' were substituted for the words' 'Governor in council' by the Adaptation of Indian Laws Order in Council.] Government] under section 70: