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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(2) in The Haryana Canal and Drainage Rules, 1976

(2)When the State Government has, by notification, declared that the irrigation of certain crops within a specified distance from the boundary of cantonment may not on sanitary grounds, be permitted, no engagement for a supply of water shall be made against the terms of such prohibition.