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Bombay Presidency - Section

Section 43 in The Bombay Canal Rules, 1934

43.

Notwithstanding anything contained in these rules, every application for the supply of water free of charge for agricultural purposes and not for commercial or industrial purposes including the cultivation of sugarcane by sugar companies from a canal vesting in the Government and on which Government has not incurred any expenditure, shall be made in accordance with the provisions of this Part.