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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Bombay Presidency - Subsection

Section 8(5) in The Bombay Canal Rules, 1934

(5)If the supply sanctioned is different from that applied for, the applicant may either withdraw his application, in which case the sanction given shall be cancelled or make a further application for a modification of the sanction. Such further application if sanctioned, shall not be deemed to be an application made after the prescribed date.