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State of Tamilnadu - Section

Section 9 in Tamil Nadu Village Panchayats (Transfer of Irrigation Functions To Village Panchayats and Panchayat Union Councils) Rules, 1999

9. Damage to sluices, weirs, etc.

- The village panchayat or panchayat union council, as the case may be, shall make good, any damage to the sluices, weirs, calingulas, channels, headworks, bund or other works forming part of, or connected with, the irrigation work resulting from its misfeasance or non-feasance. The decision of the Collector as to whether any particular item of damage was the result of any misfeasance or non-feasance on the part of the village panchayat or panchayat union council, as the case may be, shall be final.