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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Punjab - Subsection

Section 29(1) in The Punjab Minor Canals Act, 1905

(1)Subject to the terms of any agreement made by it with the owners or irrigators, the [State Government], may, by notification, direct that a rate or rates shall be levied for the use of water of a canal in an authorised manner.