Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jharkhand - Section

Section 34 in Sakri Canals Irrigation Rules, 1952

34.

The occupier of any land which has been irrigated with water obtained in an unauthorised manner may apply for a lease in respect of such land and a lease may be granted for which the water rate shall be payable in addition to the penal rate addressed-under rule 31.Demands and Collections