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State of Haryana - Section
Section 80 in The Haryana Canal and Drainage Rules, 1976
80. Calculation of costs. [Section 50].
- The portion of the cost to be recovered from the owners of lands benefited by the scheme, shall be worked out on the lands of the area served under the scheme in the following manner :-| (i) | Total cost of the scheme | ..A |
| (ii) | Amount recoverable from the owners (total cost of the schemeless the portion that the State Government proposes to defray) | ..B |
| (iii) | Total area that will be served under the scheme | ..C |
| (iv) | Rate per acre of the areas served under the scheme | ..D |
| (v) | Area benefited in a village | ..V |
| (vi) | Total recovery from the village | ..VxD |
| (vii) | Total land holding tax of the village | ..R |
| (viii) | Amount recoverable per rupee of holding tax from the village | VxD/R1 |
| (ix) | Land holding tax paid by a landowner | ..R1 |
| (x) | Amount recoverable from the landowner | ..VxDxR1 |