Section 3(1A) in Northern India Canal and Drainage Act, 1873
(1A)[ Temporary water course. - "Temporary watercourse" means a watercourse which has been in existence for a continuous period of not less than six months prior to the date of its demolition, alteration, enlargement or obstruction, but which may not be a recognised watercourse as hereinafter defined.] [Added by Punjab Act 9 of 1987.]
