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 Jharkhand - Section

Section 49 in Sakri Canals Irrigation Rules, 1952

49.

The Divisional Canal Officer may, if he thinks fit, grant remission up to 10 per cent of the water-rate assessed on any area covered by a Kharif season lease, if he is satisfied that the crop has failed and is not more than one quarter of the average yield, notwithstanding that such failure is due to causes other than a deficiency in the supply of water from the Government channel and Ahars.