Section 40(2)(b) in The Himachal Pradesh Minor Canals Act, 1976

[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Himachal Pradesh - Subsection

Section 40(2)(b) in The Himachal Pradesh Minor Canals Act, 1976

(b)if the dispute relates to a water-course, the Collector shall hear and determine the case as a Revenue Officer and shall make such order thereon as to him seems fit, and such order shall, unless set aside on appeal to the Financial Commissioner, be conclusive as to use or distribution of water for any crop sown or growing at the date of such order. The order of the Financial Commissioner on appeal shall in every case be final.

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State of Himachal Pradesh - Subsection

Section 40(2)(b) in The Himachal Pradesh Minor Canals Act, 1976