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] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(3) in The Sakri Canals Irrigation Rules, 1952

(3)Such remuneration shall not be paid to the Lambardar unless he has satisfactorily performed the duties specified in Rule 13 and the Divisional Canal Officer or the Canal Deputy Collector may, for reasons to be recorded in writing, withhold payment of any portion of the proportion of the remuneration due to the Lambardar if he has not satisfactorily performed the duties, for which such proportion is deemed to be payable under this Rule.Village-Channels