Section 7 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
7. [ Evaluation of land offered for surrender in lieu drainage charges.] [Substituted by Punjab Government Notification No. 1417/CA/1446/53, dated 24.3.1955.]
- The value of land surrendered in lieu of drainage charges will be determined as per rules laid down in Financial Commissioners' Standing Order No. 28, by the Collector.
