Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 7 in The Haryana Canal and Drainage Rules, 1976

7. Form and manner of publication of schemes [Section 18].

- All schemes prepared under Section 17 shall be published for inviting objections and suggestions by fixing a copy thereof in a conspicuous place in the village or villages concerned, displaying the sketch plan, the name of village or villages, the name of distributary and RD of outlet, the date on which the scheme will be explained verbally by the Divisional Canal Officer and any other necessary information which the Divisional Canal Officer may deem fit. The Lambardar concerned shall be informed about the scheme and he in all the affected villages shall, by beat of drum or in any other customary manner, announce the place where the detail of the scheme can be inspected. The acknowledgement of Lambardar and his statement of having announced and given publicity shall be recorded in the file of the scheme and shall be conclusive proof of such announcement and publicity.