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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Punjab - Subsection

Section 29(2) in The Punjab Minor Canals Act, 1905

(2)The [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may, by notification also impose a special rate for water obtained or used without authority or in an unauthorised manner.