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[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Punjab - Subsection

Section 52(1)(d) in The Punjab Minor Canals Act, 1905

(d)construct, repair and maintain, in a proper state, a suitable regulator at or near the head of the canal where, for want of such regulator, an excessive supply of water may enter the canal or cause damage to it, or any crops, lands, roads or property in the neighbourhood. "Canal" as used in this sub-section does not include "water-course".