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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Punjab - Subsection

Section 44(1) in The Punjab Minor Canals Act, 1905

(1)Any person who has obtained the permissions of the [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] to construct, or who owns a canal, may apply in writing to the Collector to take up any land required for the purposes of such canal.