Section 30F(4) in Northern India Canal and Drainage Act, 1873
(4)If the actual cost worked out under sub-section (3) exceeds the amount tentatively recovered under sub-section (2) the difference shall be recoverable from the share-holders in the proportion to the culturable commanded area held by them under the scheme and if any balance remains with the Divisional Canal Officer, it shall be refunded to the share-holders in the same proportion.
