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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Himachal Pradesh - Subsection

Section 65(4) in The Himachal Pradesh Minor Canals Act, 1976

(4)being responsible for the maintenance of any water-course or using a water-course, neglects to take proper precautions for the prevention of waste of the water thereof or interferes with the authorised distribution of the water therefrom or uses such water in an unauthorised manner;