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State of Jharkhand - Section

Section 16 in Sakri Canals Irrigation Rules, 1952

16.

The sum fixed as rent under Section 68 to be payable by persons using the village channels shall be not less than 8 anaas per acre on the land of each such person assessed with water-rate.Any expenditure specially incurred by the Canal Officer in collecting village channel rent on behalf of the owner of the village channel under Section 70 shall be met by the owner.Supply of water