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 77] [Entire Act] State of Gujarat - Subsection Section 77(1) in The Bombay Irrigation Act, 1879 (1)For the purposes of the inquiries under section 76 such Canal-officer may enter, by himself or any officer authorized by him for the purpose, upon any land adjacent to any such work, and may survey, demarcate and make a map of the same.
