Section 57(1)(b) in The Punjab Minor Canals Act, 1905

[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

State of Punjab - Subsection

Section 57(1)(b) in The Punjab Minor Canals Act, 1905

(b)if the canal is included under Schedule I, - from the irrigators or such of them as are, in the opinion of the Collector, benefited or likely to be benefited by the acquisition or equitably liable for the whole or any part of the cost of executing the work or from the proceeds of any water-rate levied under section 29; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Punjab - Subsection

Section 57(1)(b) in The Punjab Minor Canals Act, 1905