Section 51(1)(b) in The Himachal Pradesh Minor Canals Act, 1976

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State of Himachal Pradesh - Subsection

Section 51(1)(b) in The Himachal Pradesh Minor Canals Act, 1976

(b)if the canal is included under Schedule I, from the irrigators or such of them as are, in the opinion of the Collector, benefited or likely to be benefited by the acquisition or equitably liable for the whole or any part of the cost of executing the work or from the proceeds of any water rate levied under section 28; and

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State of Himachal Pradesh - Subsection

Section 51(1)(b) in The Himachal Pradesh Minor Canals Act, 1976