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 61] [Entire Act] State of Gujarat - Subsection Section 61(4) in The Bombay Irrigation Act, 1879 (4)destroys, defaces or moves any land or level mark or watergauge fixed by the authority of a public servant;
