Section 28(2) in The Himachal Pradesh Minor Canals Act, 1976
(2)The Government may, by notification, direct that in addition to or in lieu of the rate or rates above-mentioned, the land revenue for the time being assessed on the land receiving canal water shall be enhanced in consequence on the change of class of the land from unirrigated to irrigated:Provided that the new rate of assessment shall not exceed that fixed at the time of settlement for irrigated lands of the same class in the same village or in its vicinity:Provided further that the Government may allow such lands to continue to be assessed at the rate or rates at which they were assessed immediately before they became irrigated, for a number of harvests to be fixed by the Government.
