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State of Jharkhand - Section

Section 46 in Sakri Canals Irrigation Rules, 1952

46.

Collection of all water-rates shall be made by the Canal Deputy Collector in accordance with the statements of demands furnished to him by the Divisional Canal Officer, except in the case of lands held on the Bhaoli tenure regarding which the provisions contained in rule 40 shall apply.Remissions and Alterations of Demand