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State of Punjab - Section

Section 45 in The Punjab Minor Canals Act, 1905

45. Power to acquire canal by consent or otherwise.

- Whenever, it appears to the [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] expedient in the public interest to acquire any canal, the [State Government] may by notification declare that the said canal will be acquired after a day to be named in the said notification, not being earlier than six months from the date thereof.