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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(2) in The Punjab Minor Canals Act, 1905

(2)If any of the rules and conditions prescribed by this section are not complied with, or if any water-course constructed or transferred under this Act is disused for three years continuously, the right of the applicant, or of his representative in interest, to occupy such land or water-course shall cease absolutely.