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 53 in Sakri Canals Irrigation Rules, 1952 53. Remission of water-rates on account of widespread injury to crops causes by inundation, blight, storms or any such extraordinary cause shall be granted only under the special orders of the State Government.
