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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Haryana - Subsection

Section 86(iv) in The Haryana Canal and Drainage Rules, 1976

(iv)The Divisional Canal Officer or Sub-Divisional Canal Officer will communicate, at the expiry of the period, to the Tehsildar, through the Collector, the remission to be granted to each owner for contribution by way of labour.