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[Cites 0, Cited by 0] [Section 20(8)] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(8)(b) in The Rajasthan Colonisation (General Colony) Conditions, 1955

(b)to pay such amount towards the cost of their construction and maintenance as the Collector or a Canal Officer may determine, whether the cost has already been incurred at the time of grant or may be incurred thereafter.