Section 71 in Northern India Canal and Drainage Rules, 1878
71. Objection may be made by a Lambardar etc. on behalf of cultivators.
- [Section 75] - When a Lambardar or other person is responsible under sections 46 and 47 of the said Act, for the payment of the occupier's rate in a village, or any portion of a village, complaints under these Rules may be lodged by such Lambardar or contractor, instead of by the cultivator, and any refund that may be necessary in consequence of the order passed upon objection so lodged, shall be paid by the Deputy Commissioner to such Lambardar or contractor on account of the cultivators concerned. In case the Lambardar or contractor does not file any objection, the cultivator himself can lodge objections for refund.
