Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Haryana - Section Section 26 in The Haryana Canal and Drainage Act, 1974 26. In the absence of written contract, water supply to be subject to rules. - In the absence of a written contract, every supply of canal water shall be deemed to be given at the rates and subject to the conditions prescribed.
