Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] British India - Section Section 60 in The Northern India Canal And Drainage Act, 1873 60. Recovery of rate.- Any such drainage- rate may be collected and recovered in manner provided by sections 45, 46 and 47 for the collection and recovery of water- rates.
