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State of Madhya Pradesh - Section

Section 60 in The M.P. Irrigation Rules, 1974

60.

If in any year of scarcity it is considered that in view of making provision for drinking water certain submerging tanks should not be emptied, the Collector and Executive Engineer shall submit joint report to the Commissioner and the Collector shall prohibit the opening of such tank in that year with the concurrence of the Commissioner. In all such cases remission may be granted by the Executive Engineer.