Section 43(2)(b) in The Punjab Minor Canals Act, 1905

[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Punjab - Subsection

Section 43(2)(b) in The Punjab Minor Canals Act, 1905

(b)If the disputes relates to a water-course the Collector shall hear and determine the case as a revenue-officer and shall make such order thereon as to him seems fit, and such order shall, unless set aside on appeal to the Commissioner, be conclusive as to the use or distribution of water for any crop sown or growing at the date of such order. The order of the Commissioner on appeal shall in every such case be final.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Punjab - Subsection

Section 43(2)(b) in The Punjab Minor Canals Act, 1905