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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(4A) in The Bombay Irrigation Act, 1879

(4A)[ "bandhara" means any structure permanent or otherwise constructed or maintained for the purposes of impounding or diverting water of any river, stream, lake or any natural collection of water and includes any weirs, sluices, head walls, groins or any other works connected with such bandhara;] [This clause was inserted by Bombay 29 of 1951, section 2.]