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State of Haryana - Section
Section 124 in The Haryana Canal and Drainage Rules, 1976
124. Repeal.
- The rules made under the Northern India Canal and Drainage Act, 1873, in force in the State of Haryana, immediately before the commencement of these rules shall stand repealed :-Provided that any order made or action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules.Form I(See Rule 5)Application for waterReceipt ----- (Serial Number)DatedToThe Divisional Canal Officer,Name of Division,Name of sub-Division.Name of Zilledari Section.| Serial Number | Information to be given by the applicant |
| 1 | Name with full address |
| 2 | Father's name |
| 3 | Name of village; tehsil and district to which the applicationrelates |
| 4 | Name of channel |
| 5 | R.D. of outlet with side |
| 6 | Details of field numbers with area owned by the applicant anda plan of the area |
| 7 | Nature of a case, whether it is an alignment of water-course,restoration of a running/dismantled-watercourse |
| 8 | Reason in detail for submitting the application |
| Dated | Signature of the applicant |