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State of Madhya Pradesh - Section

Section 149 in The M.P. Irrigation Rules, 1974

149.

Any person having objection to urge against any entry therein or omission therefrom, shall file an objection within 8 days from the date of pasting of the list before the Irrigation Inspector, who shall dispose them off within 8 days from the date of receipt of the objection, after making such enquiries as he may deem necessary.