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State of Rajasthan - Section

Section 31 in The Rajasthan Irrigation and Drainage Act, 1954

31. Water supply to be subjected to rules.

- In the absence of a written contract, or so far as any such contract does not extend, every supply of water from an irrigation work shall be deemed to be given at the rates and subject to the conditions prescribed by the rules to be made by the State Government in respect thereof.