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

State of Punjab - Subsection

Section 29(4) in The Punjab Minor Canals Act, 1905

(4)Subject to the terms of any such agreement as aforesaid, the proceeds of any rate or rates levied under this section shall be disposed of in such manner as the [State Government] may, by general or special rule, direct.