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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Gujarat - Subsection

Section 61(7) in The Bombay Irrigation Act, 1879

(7)causes or knowingly and wilfully permits cattle to graze upon any canal or flood-embankment, or tethers or causes or knowingly and willfully permits cattle to be tethered, upon any such canal or embankment, or roots up any grass or other vegetation growing on any such canal or embankment, or removes, cuts or in any way injures, or causes to be removed, cut or otherwise injures any tree, bush, grass or hedge intended for the protection of such canal or embankment;