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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Gujarat - Subsection

Section 29(1) in Gujarat Irrigation and Drainage Rules, 2014

(1)Every claim for remission of water rate shall be preferred in writing directly to the Executive Engineer within one month from the time date of incidence of the damage or failure, in respect of which the remission is claimed. Any claim preferred thereafter may be summarily rejected.