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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Himachal Pradesh - Subsection

Section 28(6) in The Himachal Pradesh Minor Canals Act, 1976

(6)In the event of failure of crop to the extent of 10% or more due to the reason beyond the control of the farmer, he shall be entitled to remission of rates in proportion to the failure of that crop:Provided that decision of the Collector regarding the extent of failure of the crop shall be final.