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State of Haryana - Section

Section 42 in The Haryana Canal and Drainage Rules, 1976

42. Assessment and realisation of water rate. [Sections 31 and 65(2)(c)].

- The amount of water rate to be realised shall be determined and apportioned by the Divisional Canal Officer. The amount so determined shall be shown in a demand Statement (Khatauni) and the same shall be realised by the Collector).