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[Cites 0, Cited by 1] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(2) in The Rajasthan Irrigation and Drainage Act, 1954

(2)In every such case such irrigation officer or person shall tender compensation to the proprietors or occupiers of the said lands for all damage done to the same. If such tender is not accepted, the irrigation officer shall refer the matter to the Collector who shall proceed to award compensation for the damage.