Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30F] [Entire Act] State of Punjab - Subsection Section 30F(3) in Northern India Canal and Drainage Act, 1873 (3)As soon as after the completion of the repairs carried out under sub- section (2), the Divisional Canal Officer shall work out or cause to be worked out the actual cost of the repairs.
