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 3] [Entire Act] State of Gujarat - Subsection Section 3(2) in The Bombay Irrigation Act, 1879 (2)[ 'water-course' means a channel constructed and maintained at the cost of the Government to supply water from an outlet;] [This clause was substituted by Gujarat 6 of 1984, section 2(2).]
