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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Haryana - Subsection

Section 62(b) in The Haryana Canal and Drainage Act, 1974

(b)without proper authority interferes with the supply or flow of water in or from any canal or drainage work, or in any river or stream, so as to endanger, damage or render less useful any canal or drainage work.