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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(3) in The Haryana Canal and Drainage Rules, 1976

(3)The term "cost" in section 22 shall be deemed to mean the total cost of execution of the work and shall include the cost of land, if any, acquired for the execution of the work, departmental charges and such interest charges as may be ordered by the State Government in accordance with its financial rules.