Section 30E in Northern India Canal and Drainage Act, 1873
30E. Cost of execution of works to be met by share-holders.
- On failure of any share-holder to execute the work within the period specified in the notice under section 30-C the Divisional Canal Officer may proceed to carry out the work himself and the cost in proportion to the culturable commanded area under the scheme held by them shall be recoverable from the share-holders as arrears of land revenue.
