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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(4) in The Haryana Canal and Drainage Rules, 1976

(4)Notwithstanding anything contained in the foregoing provisions, the Sub-Divisional Canal Officer may, for the reasons to be recorded in writing allow irrigation from tanks. The water so used shall be charged at the rates specified in the Schedule of water rates.