Section 59 in Northern India Canal and Drainage Act, 1873
59. Rate on lands benefitted by works.
- [(1) The proportion of the cost other than that which is to be defrayed by Government in respect of such scheme, may be charged from the owners of all lands made chargeable under section 57 in accordance with rules made by the State Government in this behalf.] [Substituted by Punjab Act 19 of 1953.](2)An owner shall be competent to contribute towards the charges payable by him either wholly or in part in terms of land, labour or cash in the manner prescribed by rules made in this behalf.
