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[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

State of Goa - Subsection

Section 59(1)(a) in The Goa, Daman and Diu Irrigation Act, 1973

(a)declare that it is proposed to constitute any canal, channel, stream, river, well, tubewell, artisian well, pipe or reservoir, natural or artificial or bandhara or any part thereof, whether constructed or maintained or controlled by the Government or not, which is actually used or required for the purposes of irrigation a Second-class Canal.