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[Cites 0, Cited by 0] [Section 17(8)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(8)(c) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955

(c)when the grantee fails to construct or maintain in good repairs any water-course, road, path, culvert or bridge, the Collector may after 15 days notice to him, get the said watercourse, road, path, culvert or bridge, constructed or repaired departmentally or through a contractor or through such agency as he deems fit and recover the cost thereof from the grantee as arrears of land revenue.