Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Punjab - Subsection

Section 48(2)(b) in The Punjab Minor Canals Act, 1905

(b)such canal, subject to any rights to take water for irrigation which any person may have, shall forthwith vest in, and be the absolute property of the [State Government] [Substituted for the word 'Crown' for the purposes of the 'Province' by the Adaptation of Laws (Third Amendment) Order, 1951.].