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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Gujarat - Subsection

Section 61(9) in The Bombay Irrigation Act, 1879

(9)violates any rule made under section 70 for breach whereof the [[State] [These words were 'the Provincial Government' substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] and whoever [Government] shall, in such rules, direct that a penalty may be incurred;