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[Cites 0, Cited by 0] [Section 20] [Entire Act]

NCT Delhi - Subsection

Section 20(e) in Delhi Panchayat Raj Act, 1954

(e)with the sanction of the prescribed authority and where a canal exists under the Northern India Canal and Drainage Act, 1873, with the sanction also of such officer of the Irrigation Department as the Chief Commissioner may prescribe, undertake small irrigation projects;