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[Cites 0, Cited by 0] [Section 48A] [Entire Act]

State of Gujarat - Subsection

Section 48A(2) in The Bombay Irrigation Act, 1879

(2)The provisions of sub-section (1) shall not apply to water from such stream, drain or well used exclusively for domestic purposes by the residents of any village.][Betterment Charges] [This heading and sections 49 to 56F were inserted by Bombay 59 of 1950, section 4.]