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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(1) in The Punjab Minor Canals Act, 1905

(1)Any person desiring to construct a canal intended to be fed from any source of supply which has been notified by the [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] under section 4, may apply, in writing, to the Collector, for the permission prescribed in that section.