Section 27(5) in The Haryana Canal and Drainage Act, 1974
(5)If any written contract or agreement for the supply of canal water has been made in which the period has not been specifically mentioned, it shall be deemed to have been made for one year unless such contract or agreement is renewed for another year :Provided that a contract or agreement executed before the commencement of this Act, shall, if a period of one year or more has already expired, cease to have effect on the date of commencement of this Act.
