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] [Section 21] [Entire Act] State of Haryana - Subsection Section 21(3) in The Haryana Canal and Drainage Act, 1974 (3)After considering the objections, the Divisional Canal Officer may proceed to take the occupation of the land so required on behalf of the shareholders.
