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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Himachal Pradesh - Subsection

Section 41(3) in The Himachal Pradesh Minor Canals Act, 1976

(3)If, in the opinion of the Government, the application should, whether in whole or in part, be granted, it may declare that the land is required for a public purpose within the meaning of the Land Acquisition Act, 1894 (1 of 1894) and direct the necessary action to be taken thereunder.