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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12(2) in The Himachal Pradesh Minor Canals Act, 1976

(2)Compensation for damage to lands. - In every case under sub-section (1), the Collector shall, upon application made to him in this behalf, assess and pay compensation under section 49 for any damage which may be occasioned by any proceeding under this section.