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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Jharkhand - Subsection

Section 32(3) in Sakri Canals Irrigation Rules, 1952

(3)The Divisional Canal Officer may, after recording in writing his reasons for so doing, order that the rates shall be assessed in accordance with rule 31 and shall determine the actual rates to be charged and shall return the record to the Sub-divisional Canal Officer for compilation of the assessment with the assistance of the Assessment Ziladar.