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State of Haryana - Section

Section 50 in The Haryana Canal and Drainage Act, 1974

50. Rate on lands benefited by works.

- The cost, other than that which is to be defrayed by the State Government, in respect of such scheme, may be charged from the owners of all lands made chargeable under Section 48. Such cost either wholly or in part, may be recovered in kind or land or labour in the manner prescribed.