Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20A(5)] [Section 20A] [Entire Act]

State of Gujarat - Subsection

Section 20A(5)(d) in The Bombay Irrigation Act, 1879

(d)[ issue notice in the prescribed form and manner to each holder of the land mentioned in the sanctioned scheme, requiring the holder to intimate the Canal-officer in writing, within one week from the receipt of the notice his willingness to construct by himself for jointly with other holders the [field-channel] [This clause was inserted, Gujarat 27 of 1973, section 3 (3)(iii).] for the carriage of water from the canal to his land.]