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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Himachal Pradesh - Subsection

Section 68(1) in The Himachal Pradesh Minor Canals Act, 1976

(1)The Government may, by notification, make rules consistent with this Act, regulating any matter in regard to which any power is, by this Act, conferred upon the Government, or upon any officer of the Government and generally to carry out the purposes of this Act.