Section 22 in The Haryana Canal and Drainage Act, 1974
22. Recovery of cost from shareholders
- On failure of any shareholder to execute the work within the period specified in the notice under sub-section (1) of Section 19, the Divisional Canal Officer may proceed to carry out the work himself and the cost in proportion to the culturable commanded area under the scheme held by thems, shall be recoverable from the shareholders as arrears of land revenue.
