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State of Rajasthan - Section

Section 4 in The Rajasthan Lands Special Irrigation Charges Rules, 1954

4. Procedure of working out acreage rates.

- The acreage rate will be worked out by the Divisional Canal Officer on the basis of estimated cost of one or more works or measures mentioned in section 4 of the Act after consulting, where necessary, the Revenue Officer of the District concerned. The Divisional Canal Officer will then submit his proposals to the Chief Engineer Incharge of the Scheme who will after his scrutiny get the draft schedule prepared as contemplated in section 4 of the Act and obtain the approval of Government thereto.