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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Haryana - Subsection

Section 81(2) in The Haryana Canal and Drainage Rules, 1976

(2)If no intimation regarding manner of payment or an objection under sub-rule (1) is received by the Divisional Canal Officer, from any landowner within the period prescribed, it shall be presumed that he proposes to contribute in cash.