Section 39(2) in The Haryana Canal and Drainage Rules, 1976
(2)In the cases referred to in clauses (b), (c) and (d) of sub-rule (1) :-(a)the landlord, tenant and sub-tenant; or(b)the landlord, contractor, tenant and sub-tenant; or(c)the mortgagee and mortgagor,as the case may be, shall be jointly and severally liable for the payment of the water rate.The expressions, "Land-owner", "landlord" and tenant in this rule shall have the meanings respectively assigned to them in the Punjab Land Revenue Act, 1887, and the Punjab Tenancy Act, 1887.
