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State of Madhya Pradesh - Section

Section 37 in The M.P. Irrigation Rules, 1974

37.

Notwithstanding anything contained in the aforesaid rule if no Standing Committee for irrigation is constituted the State Government may fix the rates which shall be placed before the Standing Committee if such committee is constituted within a period of 6 months from the date of such orders and after the expiry of the period, shall be laid on the Table of the Legislative Assembly.