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

British India - Subsection

Section 73(2) in The 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.