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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Goa - Subsection

Section 25(2) in The Goa, Daman and Diu Irrigation Act, 1973

(2)On making of a declaration under sub-section (1), the Canal-Officer, with the approval of the Collector, may specify by notification in such manner as may be prescribed the kinds of crop that shall be grown on any land under such canal and the period of sowing and planting such crops.