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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Madhya Pradesh - Subsection

Section 89(ii) in The M.P. Irrigation Rules, 1974

(ii)He shall make a summary record of the objections made and his decision on each objections. If he decides that no good cause has been shown against the proposed declaration he shall make an endorsement in Form 11 attached to these rules on the long term agreement declaring that such agreement is final and binding on the permanent holders of all irrigable land to which it relates.