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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(1)(e) in The Bombay Irrigation Act, 1879

(e)all land belonging to [the [Government] [These words 'the Crown' were substituted for the words 'the Government' by the Adaptation of Indian Laws Order in Council.] which is situated on a bank of any canal as hereinbefore defined, and which has been appropriated under the orders of [any Government] [These words were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.] for the purposes of such canal;