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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jharkhand - Subsection

Section 14(1) in Sakri Canals Irrigation Rules, 1952

(1)The authorised Canal Officer shall pay to the Lambardar as remuneration for the performance of the duties mentioned in rule 13 a proportion of the total water-rate assessed on the occupiers represented by him and calculated as follows:-@ Rs. 2 per Rs. 100 of assessment for all leases.Fractions of a rupee in the total of the assessment and pies in the amount of remuneration shall be omitted.