Section 32(3)(j) in The Northern India Canal and Drainageact, 1873

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Union of India - Subsection

Section 32(3)(j) in The Northern India Canal and Drainageact, 1873

(j)Unless with the permission of the Superintending Canal-officer, no person entitled to use the water of any canal, or any work, building or landappertaining to any canal, shall sell or sublet or otherwise transfer his right to such use:

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Union of India - Subsection

Section 32(3)(j) in The Northern India Canal and Drainageact, 1873