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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(1)(ii) in The Haryana Canal and Drainage Rules, 1976

(ii)The Lambardar of a village or Sarpanch of the Gram Panchayat of village in which there are one or more tanks for which a supply of canal water is required shall submit an application to the Divisional Canal Officer, stating the number, names and approximate general dimensions of the tank or tanks for which water is required. The Sub-Divisional Canal Officer, on receipt of the application and after further enquiries that he may deem necessary shall pass an order stating the number and names of the tanks to which canal water may be supplied, whenever it can be made available without injury to the cultivation dependent on the canal. A written licence in the terms of this order shall[be] [Words [be] and [canal] missing in Gazette Notification.] given to the applicant by the Sub Divisional[Canal] [Words [be] and [canal] missing in Gazette Notification.] Officer and shall remain in force until revoked by a written order of the Divisional Canal Officer.