Section 67 in The Himachal Pradesh Minor Canals Act, 1976
67. Definition of canal for purposes of sections 65 and 66.
- In sections 65 and 66, the word "canal" shall (unless there be something repugnant in the subject or context) be deemed to include also all lands occupied for the purposes of canal and all buildings, machinery, fences, gates and other erections, trees, crops, plantations or other produce upon such lands.
