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 51] [Entire Act] State of Gujarat - Subsection Section 51(b) in The Bombay Irrigation Act, 1879 (b)the increase in value of such lands by the completion of the construction of a new canal or the improvement or extension of an existing canal.
