Section 4(15)(a) in The Himachal Pradesh Land Revenue Act, 1953

[Cites 0, Cited by 0] [Section 4(15)] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(15)(a) in The Himachal Pradesh Land Revenue Act, 1953

(a)the local rate if any payable under the law in force in the State and any fee payable to local bodies including Panchayats formed under the [Himachal Pradesh Panchayati Raj Act, 1968] [Substituted by section 2(c)of HP. Act 21 of 1976, for words 'the Himachal Pradesh Panchayat Raj Act'.] for the use of, or all benefits derived from the following works:-

(i)the construction and repair of embankments and the supply, storage and control of water for agricultural purposes;

(ii)the preservation and reclamation of soil and the drainage and reclamation of swamps;

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State of Himachal Pradesh - Subsection

Section 4(15)(a) in The Himachal Pradesh Land Revenue Act, 1953