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[Cites 0, Cited by 6] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(12) in The Haryana Canal and Drainage Act, 1974

(12)"temporary watercourse" means a watercourse which has been running for a period of not less than six months prior to the date of its demolition, alternation, enlargement or obstruction, but which is not a water-course as hereinafter defined;