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[Cites 0, Cited by 7] [Section 24] [Entire Act]

State of Haryana - Subsection

Section 24(1) in The Haryana Canal and Drainage Act, 1974

(1)If a person demolishes, alters, enlarges or obstructs a watercourse or a temporary watercourse or causes any damages thereto, any person affected thereby may apply to the Sub-Divisional Canal Officer for directing the restoration of the same to its original condition.