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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(1)(e) in The United Provinces Minor Irrigation Works Act, 1920

(e)to require, in cases of urgency, any owner or occupier of land receiving benefit from the work to assist in procuring at market rates such labour as may be necessary for the preservation or maintenance of the work;