Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jharkhand - Section Section 50 in Sakri Canals Irrigation Rules, 1952 50. A remission statement signed by the Superintending Canal Officer, Divisional Canal Officer or Canal Deputy Collector shall be sufficient authority for a refund by the Canal Deputy Collector.
