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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Jharkhand - Subsection

Section 38(3) in Sakri Canals Irrigation Rules, 1952

(3)copies of abstracts of the demand statement (Parchas) affecting each occupier, signed and sealed by the Canal Ziladar shall as soon as they are prepared be forwarded by name to the Lambardar for distribution to the persons charged, and the Lambardar shall grant a receipt for the Parchas handed to him in such form as the Divisional Canal Officer may direct;