Section 27(1)(a) in The Rajasthan Soil and Water Conservation Act, 1964

[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

(a)

(i)the work done;

(ii)the cost thereof;

(iii)the total amount to be recovered from the beneficiaries;

(iv)the general rate per acre or per rupee of assessment per annum at which such amount is to be recovered from the beneficiaries;

(v)the period within which such amount is to be recovered; and

(vi)the work which in his opinion shall be maintained and repaired individually or jointly and the name of every such person;

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