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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(3) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967

(3)If the Soil Conservation Officer is of the opinion that an emergency has arisen and that immediate repair of any work, referred to in sub-section (1) is necessary in general interest, he shall carry out such repairs and the cost of such repairs shall be paid by persons whose liability has been shown in the statement.