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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Haryana - Subsection

Section 31(1) in The Haryana Canal and Drainage Act, 1974

(1)The rates to be charged for canal water supplied for purposes of irrigation to the occupiers of land shall be determined in the manner prescribed and such occupiers as accept the water, shall pay for it accordingly. The rate so charged shall be called the "occupier's rate" or "water rate";