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[Cites 0, Cited by 0] [Section 24(5)] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(5)(a) in Land Revenue Assessment Rules, 1929

(a)where the land irrigated by the well is situated within reach of river floods, the sailab rate or rates, fixed or fluctuating, as the case may be, as sanctioned for the time being ; and