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Union of India - Section

Section 31 in The Northern India Canal and Drainageact, 1873

31. In absence of written contract, water-supply to be subject to rules.-

In the absence of a written contract, or so far as any such contract does not extend, every supply of canal - water shall be deemed to be given at the ratesand subject to the conditions prescribed by the rules to be made by the State Government in respect thereof.