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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Goa - Subsection

Section 59(3) in The Goa, Daman and Diu Irrigation Act, 1973

(3)After considering such objections as may have been received within the period fixed as aforesaid, the Government may, by notification, declare such canal, channel, stream, river, well, tubewell, artisian well, pipe, reservoir or bandhara or any part thereof to be a Second-class Canal.