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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Himachal Pradesh - Subsection

Section 19(3) in The Himachal Pradesh Minor Canals Act, 1976

(3)Recovery of compensation and expenses. - If compensation and expenses are not paid when demanded by the person entitled to receive the same, the amount may be recovered by the Collector as arrears of land revenue, and shall, when recovered, be paid by him to the person entitled to receive the same.