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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Punjab - Subsection

Section 36(1)(b) in The Punjab Minor Canals Act, 1905

(b)If, after enquiry, the [State Government] is satisfied that the control or management exercised by or on behalf of the owner is such as causes grave injury to the property or health of persons owning lands in the vicinity;