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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(1)(h) in The United Provinces Minor Irrigation Works Act, 1920

(h)where all or any of the owners within the benefited area agree-
(i)to make themselves responsible to the [State Government] [Substituted by A.O.1950.] for any expenditure incurred by the [State Government] [Substituted by A.O.1950.] from time to time in the execution of the scheme or for interest at a specified rate thereon, or for both; or
(ii)to pay any fixed contract sum or sums [along with interest at a specified rate on arrears thereof] to the [State Government] [Substituted by A.O.1950.] for the execution by the [State Government] [Substituted by A.O.1950.] of the schemes;