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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Haryana - Subsection

Section 36(3) in The Haryana Canal and Drainage Act, 1974

(3)If such persons makes default in the payment of any sum collected by him under this section such sum may be recovered from him in the manner provided in section 35, and if such sum or any part of it be still due, from the said third party the sum or part so due may be recovered in like manner from such third party.