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State of Madhya Pradesh - Section

Section 33 in The M.P. Irrigation Rules, 1974

33.

When a final decision has been arrived at regarding the position of all crossings required on a canal, the Executive Engineer shall prepare two copies of the report in which shall be included all cases that have been considered. These copies shall be signed by the Executive Engineer and the Collector and field in their respective Officers. The orders passed in regard to both crossings which are refused and crossings which are to be provided shall be communicated to the inhabitants concerned.