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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(2) in The M.P. Irrigation Act, 1931

(2)If, in the opinion of the Executive Engineer, or of any Sub-Divisional Officer acting under the said orders, the amount of labour likely to attend in pursuance of an order under sub-section (1) is not sufficient, he may at any time in like manner and subject to the same conditions issue a like order requiring the attendance of all persons resident within five miles of the place where the work is to be executed.