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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Punjab - Subsection

Section 43(2)(a) in The Punjab Minor Canals Act, 1905

(a)If the dispute relates to the ownership of a canal or the mutual rights of owners in the use of the water of such canal or the construction or maintenance of a canal or the payment of any share of the costs of such construction or maintenance or the distribution of the supply of water from a canal, the Collector shall proceed as a Revenue Court under the provisions of the Punjab Tenancy Act, 1887, and the provisions of the Act regarding appeals, revisions and reviews shall be applicable.