Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Gujarat - Subsection Section 17(2) in The Bombay Irrigation Act, 1879 (2)that he desires the said Canal-officer in his behalf and at his cost to do all things necessary for constructing such [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.].
