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[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

State of Gujarat - Subsection

Section 76(2)(e) in The Bombay Irrigation Act, 1879

(e)such other matters as the [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] may by rules prescribe in this behalf.