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[Cites 0, Cited by 0] [Section 93(2)] [Section 93] [Entire Act]

State of Gujarat - Subsection

Section 93(2)(i) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(i)the water course shall be constructed through such land in such direction and manner as is agreed upon by the parties, or failing agreement, as directed by the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule Ill, Clause 1.] so as to cause as little damage to the land through which it is construed, as may be possible;