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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Punjab - Subsection

Section 73(2) in Northern India Canal and Drainage Act, 1873

(2)Without proper authority interferes with the supply or flow of water in or from any canal or drainage work, or in any river or stream, so as to endanger, damage or render less useful any canal or drainage work.