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State of Madhya Pradesh - Section

Section 112 in The M.P. Irrigation Rules, 1974

112.

When assured supply is not possible from any works, canals, tanks, and portions thereof, due to technical aspects or unavoidable circumstances and the cultivators persist for irrigation at their risk, the Executive Engineer may declare such area or crops, exempted from short term agreements and supply water to crops at the rates prescribed by the Government.