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State of Haryana - Section

Section 90 in The Haryana Canal and Drainage Rules, 1976

90. Procedure for recoveries. [Sections 50 and 65(2)(f)].

- Any amount due from an assess under a notice of demand for cost of drainage works shall on demand be payable to the Lambardars concerned. The procedure for recovery will be the same as followed in the case of recovery of land revenue and water rates.