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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jharkhand - Subsection

Section 10(1) in Sakri Canals Irrigation Rules, 1952

(1)The Superintending Canal Officer or the Chief Engineer, Irrigation, may, at the request of the Canal Deputy Collector, direct the Divisional Canal Officer to cease to issue permits for the irrigation of lands situated in villages in which there have been repeated difficulties in realising more than 60 per cent of the water rates.