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 2] [Section 3] [Entire Act] State of Gujarat - Subsection Section 3(6) in The Bombay Irrigation Act, 1879 (6)"Canal-officer" means any officer lawfully appointed or invested with powers under section 4;
