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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Punjab - Subsection

Section 29(3) in The Punjab Minor Canals Act, 1905

(3)The rate or rates imposed under sub-section (1) or sub-section (2) shall be leviable from such persons deriving benefit from the water as the [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may, by general or special rule direct.