Section 5 in Rules issued under Sections 57, 59 and 60 of the Northern India Canal and Drainage Act, VIII of 1873, as amended by the Northern India Canal and Drainage (East Punjab Amendment) Act, 1953
5. Disposal of objections as to the ownership of lands chargeable in respect of drainage charges.
- Any aggrieved land-owner may present a petition, in writing, to the Divisional Canal Officer within 15 days of the date of the publication referred to in Rule 4, stating his objections. The Divisional Canal Officer shall after giving him an opportunity to support his objection and after such verification as may be necessary, either confirm, vary or cancel the assessment against him.
