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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Punjab - Subsection

Section 50(2) in The Punjab Minor Canals Act, 1905

(2)The Collector may himself remove or modify the obstruction -
(a)if the person to whom the order under sub-section (1) was issued fails to comply with that order within the time so fixed; and
(b)in any case where the obstruction is not caused or controlled by any person.