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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Punjab - Subsection

Section 23(3)(b) in Northern India Canal and Drainage Act, 1873

(b)that the statements in the application are true, he shall call upon the applicant to make such deposits as the Divisional Canal Officer considers necessary to defray the cost of the preliminary proceedings, and the amount of any compensation that may become due under the provisions of section twenty-eight in respect of such transfer;