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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Gujarat - Subsection

Section 95(4) in Bombay Irrigation (Gujarat Amendment) Act, 1976

(4)Every licence granted or deemed to have been granted under sub-section (3) shall be in such form as may be prescribed and shall be subject to such terms and conditions as may be specified therein, including conditions relating to the maintenance of the well.