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State of Madhya Pradesh - Section

Section 129 in The M.P. Irrigation Rules, 1974

129.

Section 58 L and M. - For the purpose of imposing irrigation cess the expression "irrigable command" means :-
(a)In case of Canal system, all irrigable area.
(b)In case of submerging tanks and compulsorily assessed area all areas under F.T.L. and outside irrigation, if any, as per design, provided that the land is under cultivation and not wet.