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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Himachal Pradesh - Subsection

Section 9(1)(b) in The Himachal Pradesh Minor Canals Act, 1976

(b)whenever and so long as any water-course, sluice or outlet is not maintained in proper,customary repair, or any water-course, sluice or outlet through which water is supplied to any person, or in the case of a sluice or outlet, to any water-course or any person, is subjected to wilful damage or wrongful enlargement, stop the supply of water to such water-course, sluice or outlet or to any person.