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State of Madhya Pradesh - Section

Section 140 in The M.P. Irrigation Rules, 1974

140.

Section 59. - Payment for the canal revenue payable on account of water supplied for the irrigation of Kharif crop, shall be made on or before 15th March and that payable on account of water supplied for the irrigation of rabi and other crops shall be made on or before [15th July] [Substituted by Notification. No. 28/7/G/75/33, dated 3-5-1975.].