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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jharkhand - Subsection

Section 6(e) in Sakri Canals Irrigation Rules, 1952

(e)The lessee shall not be entitled to receive water unless the village channel through which it is conveyed, is in the opinion of the Sub-divisional Canal Officer, in such a state of repair as to prevent the waste of water during supply.