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[Cites 0, Cited by 0] [Section 24(5)] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(5)(b) in Land Revenue Assessment Rules, 1929

(b)where it is within reach of canal water, the nahri-khalis rate or rates, fixed or fluctuating as the case may be, as sanctioned for the time being.