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

State of Punjab - Subsection

Section 6(1) in The Punjab Minor Canals Act, 1905

(1)When a source of supply has been notified by the [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] under section 4 and the Collector considers that the construction of a canal to be fed therefrom will be advantageous, he shall give notice by general proclamation to all persons interested of his intention to construct such canal.