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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Himachal Pradesh - Subsection

Section 22(2) in The Himachal Pradesh Minor Canals Act, 1976

(2)If the owners fail within such time as the Collector may fix to comply with any order passed by him under sub-section (1), the Collector may himself execute the work and recover the cost of such work from the owners in such proportion as he may decide.