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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Himachal Pradesh - Subsection

Section 26(c) in The Himachal Pradesh Minor Canals Act, 1976

(c)fund all costs so recovered and expend them on the construction of any of the canals to which notification applies or subject to the provisions, if any, of the record-of-rights specified section 27 on any other purpose connected with the well being thereof.