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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Haryana - Subsection

Section 37(1) in The Haryana Canal and Drainage Act, 1974

(1)The Collector may require the Lambardar or any other person engaged to collect the land revenue, or any tax in lieu thereof to collect any sums payable under this Act by a third party in respect of any land or water in such estate and to pay it to the State Government in the manner prescribed.