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 3(1)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(1)(d) in The Bombay Irrigation Act, 1879

(d)any part of a river, steam, lake, natural collection of water or natural drainage-channels, to which the [[State] [These words were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] may apply the provisions of section 5, or of which the water has been applied or used before the passing of this Act for the purpose of any existing canal;