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State of Gujarat - Section

Section 78 in The Bombay Irrigation Act, 1879

78. Revision of Record-of-rights.

- The Record of rights prepared under section 76 may be revised from time to time by a Canal-officer duly empowered in that behalf, who shall be a Revenue officer not below the rank of a [Mahalkari] [This word was substituted for the word 'Mamlatdar' by Bombay 13 of 1947, section 2.].