Section 103(c) in The Himachal Pradesh Land Revenue Act, 1953
(c)fees payable to local bodies including the Panchayats formed under [the Himachal Pradesh Panchayati Raj Act, 1968] [Substituted for the words 'Himachal Pradesh Panchayat Raj Act' by section 25 (1) of the H.P. Act 21 of 1976.] (19 of 1970) for the use of for benefits derived from the following works:-(i)the constructions and repair of embankments and the supply, storage and control of water for agricultural purposes;(ii)the preservation and reclamation of soil, and the drainage and reclamation of swamps;
