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State of Jharkhand - Section

Section 52 in Sakri Canals Irrigation Rules, 1952

52.

If any sum due on account of water-rates cannot be collected owing to the debt, bankruptcy of absconding of the defaulter, the amount due may be written-off as irrecoverable by the Canal Deputy Collector with the previous sanction of the Superintending Canal Officer. A detailed list of all sums so written off shall be sent to the State Government.