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State of Haryana - Section

Section 88 in The Haryana Canal and Drainage Rules, 1976

88. Distribution of demand slips. [Sections 50 and 65(2)(f)].

- As soon as the demand statements in respect of cost of drainage works for any village are completed, the copies of demand slips meant for assessees will be sent to the Irrigation Booking Clerk or a Civil Patwari through the Collector. The Irrigation Booking Clerk or Patwari will deliver those slips to Lambardars concerned within a period of five days of their receipt by him. Lambardars will distribute them among assessees or, if they are not available, to their recognised agents or an adult male member of the family of an assessee within a period of seven days of receipt of the demand slips from Irrigation Booking Clerk or Patwari. The acknowledgements of assessee for demand slips shall be delivered by Lambardars to the Irrigation Booking Clerk or Patwari within seven days of their receipt from Irrigation booking Clerk or Patwari. On failure of Lambardars to submit the acknowledgement of assessees, the Ziledar or Tehsildar, as the case may be, shall prepare the list of defaulting Lambardars and shall submit the same for appropriate orders of the Divisional Canal Officer.