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 91] [Entire Act] State of Gujarat - Subsection Section 91(3) in The Bombay Irrigation Act, 1879 (3)References to the Canal-officer, shall be construed as references to the Officer authorized for the purpose by the controlling panchayat;
