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[Cites 0, Cited by 1] [Section 70] [Entire Act]

State of Punjab - Subsection

Section 70(4) in Northern India Canal and Drainage Act, 1873

(4)being responsible for the maintenance of a water-course, or using a water-course, neglects to take proper precautions for the prevention of waste of water thereof or interferes with the authorized distribution of the water therefrom or uses such water in an unauthorised manner;