Section 39 in Northern India Canal and Drainage Act, 1873
39. Owner's rate when not chargeable.
- No owner's rate shall be chargeable either on the owner or occupier of the land temporarily assessed to pay land revenue at irrigation rates, during the currency of such assessment.[40 to 43].- When occupiers to pay both rates : Apportionment of owner's rate : when owner to pay owner's rate : effect of introduction of canal irrigation on landlords : right to enhance. - Repealed by Act XVI of 1887 (The Punjab Tenancy Act), Section 3 and schedule.
