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[Cites 0, Cited by 0] [Section 70] [Entire Act]

Union of India - Subsection

Section 70(4) in The Northern India Canal and Drainageact, 1873

(4)being responsible for the maintenance of a water-course, or using a water-course, neglects to take proper precautions for the prevention ofwaste of the water thereof, or interferes with the authorised distribution of the water therefrom, or uses such water in an unauthorised manner;