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[Cites 0, Cited by 0] [Section 17(8)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(8)(b) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955

(b)to pay such amount towards the cost of the construction and maintenance as the Collector or [Irrigation Officer] [Substituted by Notification dated 02.06.1970-Rajasthan Gazette, dated 02.06.1970.] may determine, whether the cost has already been incurred at the time of grant or may be incurred thereafter,