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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Rajasthan - Subsection

Section 46(2)(iv) in The Rajasthan Irrigation and Drainage Act, 1954

(iv)So far as any defect to be remedied is due to any irrigation work; road or other work or obstruction, constructed or caused by the State Government or by any person, a proportionate share of the cost of the drainage works required for the remedy of the said defect, shall be borne by the State Government or such person, as the case may be.