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State of Maharashtra - Section

Section 2 in The Irrigation laws (Amendment) Act, 1964

2. Amendment of section 24 of Bombay VII of 1879.

(a)Section 24 of the Bombay Irrigation Act, 1879 (hereinafter referred to as the Bombay Irrigation Act, shall be renumbered as sub-section (1) of that section, and after sub-section (1) so renumbered, the following new sub-section shall be inserted, namely :
"(2) No water-course shall be altered except with the permission in writing of the Canal Officer especially empowered in this behalf."
(b)In the marginal note, after the word "purpose" the words "and prohibition against alteration of water-course" shall be added.