Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jharkhand - Section Section 15 in Sakri Canals Irrigation Rules, 1952 15. The Divisional Canal Officer shall maintain register of all village Channels as required by Section 47. A newly constructed private channel shall be registered on the written request of the owner.
