Section 62 in The Himachal Pradesh Minor Canals Act, 1976
62. Power to recover water-dues and other charges by revenue process.
- All water-dues, water-rates and other payments at any time due by or to be collected from any person under any provision of this Act or under any agreement entered into by the owners of the canal with the person irrigating from it and all arrears of such water-dues, water-rates or other payments shall be recoverable as if the same were arrears of land revenue.
