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State of Haryana - Section

Section 49 in The Haryana Canal and Drainage Rules, 1976

49. Charge for tubewell irrigation. [Sections 26 and 65(2)(f)].

- Notwithstanding anything contained in the foregoing rules, the charge for the use of water supplied from a State tubewell shall be at such rate as the State Government may from time to time by notification, specify.