Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] Bombay Presidency - Subsection Section 15(2) in The Bombay Canal Rules, 1934 (2)Water rates shall be payable on the whole area in respect of which sanction to supply has been given whether water is actually taken or not provided always that water for such supply was available.
