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State of Gujarat - Section

Section 9 in The Bombay Irrigation Act, 1879

9. Power to enter for repairs and to prevent accidents.

- In case of any accident being apprehended or happening to a canal, any canal-officer duly empowered in this behalf, and person acting under the general or special order of any such Canal-officer, may enter upon any land adjacent to such canal, and may take trees and other materials, and execute all works, which may be necessary for the purpose of preventing such accident or repairing any damage done.