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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Punjab - Subsection

Section 23(10) in The Punjab Village Common Lands (Regulation) Rules, 1964

(10)That the lessee shall have to abide by the Regulations of the Irrigation Department, in default of which he will have to pay the penalty which may be imposed by the authorities of said Department for wastage of water.