Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(2) in Gujarat Irrigation and Drainage Rules, 2014

(2)No separate sanction shall be given for the supply of water to irrigate different crops in the same land unless the total area of such land is or exceeds 20 Ares ( 20 Gunthas ) and the total area for each crop therein is not less than 20 Ares (20 Gunthas ).