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 83] [Entire Act] State of Haryana - Subsection Section 83(2) in The Haryana Canal and Drainage Rules, 1976 (2)Where land is given by the owner, due credit for the cost of such lands will be given to the recoveries of the cost to be recovered from the landowners.
