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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of West Bengal - Subsection

Section 18(1) in The West Bengal Comprehensive Area Development Act, 1974

(1)to follow the directions of the Project Director with regard to the following matters, namely:-
(i)the manner in which cultivation is to be carried out;
(ii)the crops which are to be raised and the rotation of such crops;
(iii)the manner of carrying on any other agricultural production;
(iv)the application and use of various inputs for agricultural production such as, seeds, pesticides, manures, fertilisers, fingerlings, fodder, poultry feed, and such other items as may be provided by regulations;
(v)provision for field channels for carrying water for purposes of irrigation;
(vi)provision for drainage;
(vii)location of wells, tube-wells, pumps and other sources of irrigation;
(viii)erection and removal of fences over lands;
(ix)provision of pastures; and
(x)such other matters as may be provided by regulations;