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[Cites 0, Cited by 1] [Section 76] [Entire Act]

Bengal Presidency - Subsection

Section 76(b) in The Bengal Embankment Act, 1882

(b)every person who, within the limits of the tract included in any prohibitory notification under section 6, without the previous permission of the Collector, shall erect, or cause or wilfully permit to be erected, any new embankment, or shall add to any existing embankment, or shall obstruct or divert, or cause or wilfully permit to be obstructed or diverted any water-course; and