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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Himachal Pradesh - Subsection

Section 20(1)(b) in The Himachal Pradesh Minor Canals Act, 1976

(b)in cases in which land is occupied or a water-course is transferred on the terms of a rent charge-Fourth-the applicant or his representatives in interest shall, so long as he occupied such land or water-course, pay rent for the same at such rate and on such days as are determined by the Collector when the applicant is placed in occupation;