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Bengal Presidency - Section

Section 36 in The Bengal Irrigation Act, 1876

36. Notice to occupier of building, etc.

- When such canal-officer or person proposes, under the provisions of either of the three last preceding sections, to enter into any building or enclosed Court or garden attached to a dwelling-house not supplied with water flowing from any canal, and not being adjacent to a flood-embankment, he shall previously give to the occupier of such building, Court or garden such reasonable notice as the urgency of the case may allow.