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State of Jharkhand - Section

Section 17 in Bengal Drainage Rules

17.

The present value of the capitalized cost of the establishment will be calculated on the annuity payable monthly at 5 per cent simple interest for the number of years required for the collection work.
(II)[] [Rules were issued by Government under Section 58(c) of the Bengal Drainage Act, VI (B.C.) of 1880 under Revenue Department Notification No. 1908 L.R., dated the 14th May, 1892, published in Calcutta Gazette of 18th, page 525.]