Section 51(2) in The Himachal Pradesh Minor Canals Act, 1976
(2)When the cost of acquiring any land or of executing any work is under the provisions of sub-section (1) recoverable from the owner of any canal or from the irrigators therefrom or any of them it shall be lawful for the Collector to apportion such cost as he may deem equitable among all or any of the persons liable for the whole or any portion thereof and such apportionment shall be final.
