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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(c) in Northern India Canal and Drainage Rules, 1878

(c)For the purpose of arriving at decisions required to be made by them under these rules the Divisional Canal Officer or the Collector may either by himself or by any Officer subordinate to him enter upon and inspect any portion of the affected area as well as unaffected areas adjacent thereto.