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State of Haryana - Section

Section 79 in The Haryana Canal and Drainage Rules, 1976

79. Cost of drainage works. [Section 48].

- The term "cost" in Section 48 shall be deemed to mean the total charges of construction of the drainage works and shall include the cost of land, if any, acquired for the drainage works, departmental charges, and such other charges as may be ordered by the State Government in accordance with its financial rules.