Section 34(1)(b) in The Himachal Pradesh Minor Canals Act, 1976

[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Himachal Pradesh - Subsection

Section 34(1)(b) in The Himachal Pradesh Minor Canals Act, 1976

(b)if, after inquiry, the Government is satisfied that the control or management exercised by or on behalf of the owner is such as causes grave injury to the property or health of persons owning lands in the vicinity; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Himachal Pradesh - Subsection

Section 34(1)(b) in The Himachal Pradesh Minor Canals Act, 1976