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] [Entire Act] State of Punjab - Section Section 3 in Northern India Canal and Drainage Rules, 1878 3. Proceedings of Deputy Commissioner. - Section 24. - The notice which the Deputy Commissioner is bound to give to the Canal Officer under section 24 shall not be less than 14 days.
