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

The Northern India Canal and Drainage Act, 1873
In the absence of a written contract, or so far as any such contract does not extend, every supply of canalwater shall be deemed to be given at the rates and subject to the conditions prescribed by the rules to be made by the State Government in respect thereof.

Official Hindi (PDF) ↗

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