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[Cites 0, Cited by 0] [Section 66A(2)] [Section 66A] [Entire Act]

State of Gujarat - Subsection

Section 66A(2)(i) in The Bombay Tenancy and Agricultural Lands Act, 1948

(i)the water course shall be constructed through such land in such direction and manner as is agreed upon by the parties, or failing agreement as directed by the Mamlatdar so as to cause as little damage to the land through which it is constructed, as may be possible;