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State of Madhya Pradesh - Section

Section 242 in The M.P. Irrigation Rules, 1974

242.

Whenever an Irrigation Panchayat, departmental staff, or Banihar, as the case may be, in the performance of its or their duties to control the distribution of irrigation beyond the outlet considers that it is expedient to pass the water received by a person in his field for irrigation beyond such field, the Panchayat departmental staff, or Banihar shall ask such person to allow the water to pass to the satisfaction of the Panchayat departmental staff, or the Banihar. If such person refuses to allow the water to pass, the Panchayat, departmental staff or Banihar may enter upon such field and take such action as deems fit for the passage of water beyond that field.