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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Himachal Pradesh - Subsection

Section 17(2)(b) in The Himachal Pradesh Minor Canals Act, 1976

(b)that the statements in the application are true, he shall call upon the applicant to make such deposit as the Collector considers necessary to defray the cost of the preliminary proceedings and the amount of any compensation that may become due under the provisions of section 19 in respect of such transfer; and, upon such deposit being made, he shall publish a notice of the application in every village affected.