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[Cites 0, Cited by 0] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(1) in The Northern India Canal and Drainageact, 1873

(1)six per cent. per annum on the first cost of the said works, adding thereto the estimated yearly cost of the maintenance and supervision of thesame, and deducting therefrom the estimated income, if any, derived from the works, excluding the said rate: