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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Gujarat - Subsection

Section 77(2) in The Bombay Irrigation Act, 1879

(2)Notwithstanding anything contained in section 76 where no sufficient evidence is forthcoming as to all or any of the matters specified in that section such Canal-officer shall, so far as may be, settle and record the aforesaid matters in such manner as he may deem fit.