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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Haryana - Subsection

Section 81(1) in The Haryana Canal and Drainage Rules, 1976

(1)On publication of the scheme for drainage works, the Divisional Canal Officer shall publish a notice in the village affected thereby that the owners of lands chargeable in respect of the scheme should intimate to him, in writing, within a period of fifteen days of the date of such publication, their option with regard to the manner of payment of cost.