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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Gujarat - Subsection

Section 92(e) in Bombay Irrigation (Gujarat Amendment) Act, 1976

(e)"Regional Canal Officer" means a Canal Officer authorised by the State Government by notification in the Official Gazette to perform the, functions of the Regional Canal Officer under this Part in such area as may be specified in the notification;