Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

British India - Section

Section 31 in The Northern India Canal And Drainage Act, 1873

31. In absence of written contract, water- supply to be subject to rules.-

In the absence of a written contract, or so far as any such contract does not extend, every supply of canal- water shall be deemed to be given at the rates and subject to the conditions prescribed by the rules to be made by the State Government in respect thereof.