Section 2(2)(a) in The Himachal Pradesh Minor Canals Act, 1976

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State of Himachal Pradesh - Subsection

Section 2(2)(a) in The Himachal Pradesh Minor Canals Act, 1976

(a)include any canal under either Schedule I or Schedule II, as the case may be, or transfer a canal from one Schedule to the other Schedule, and thereupon the provisions of this Act applicable to canals included under such Schedule, or such of the said provisions as the State Government may direct shall apply to such canal; or

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State of Himachal Pradesh - Subsection

Section 2(2)(a) in The Himachal Pradesh Minor Canals Act, 1976