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

State of Haryana - Subsection

Section 29(4) in The Punjab Minor Canals Act, 1905

(4)Subject to the terms of any such agreement as aforesaid, the proceeds of any rate or rates levied under this section shall be disposed of in such manner as the [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may, by general or special rule, direct.