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Bombay Presidency - Section

Section 57 in The Bombay Canal Rules, 1934

57.

No water shall be taken by the applicant before his application has been sanctioned and before a pass has been delivered to him.Form I
(Original)Form of Application for water for irrigation in Two-Season Blocks
No. of applicationToThe Executive Engineer,Division.I............resident of.......... Taluka...........District........ make this application for the supply of water from the canal in the monsoon and cold weather seasons of................ years in succession from 15th June, 20 to 14th February, 20... subject to the provisions of the Bombay Irrigation Act, 1879, and any other law for the time being in force relating to irrigation and subject to the provisions of the Bombay Canal Rules, 1934, and to all the conditions specified on the reverse of this application to which I agree, for the purpose of irrigating the land hereinafter described, namely:-
Name of village Distribution Survey No. Pot No. Total area of Survey No. or Pot No. Total area of the holding in Survey No. or PotNo. Area applied for
Channel No. Outlet no.
(1) (2) (3) (4) (5) (6) (7) (8)
          A. g. A. g. A. g.