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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(2) in Gujarat Irrigation and Drainage Act, 2013

(2)No person entitled to use of any work or land appertaining to any canal and except in the case of any such agreement as aforesaid, no person entitled to use the water of any canal, shall sell or sub-let or otherwise transfer, his right to such use without the permission of a canal-officer.