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State of Madhya Pradesh - Section

Section 172 in The M.P. Irrigation Rules, 1974

172.

Sections 63, 93 (c) and 92 (5). - All entries of water supplied for irrigation on demand, under irrigation agreement, unauthorised irrigation on cultivated land and submerged area will be made in Form 19 called Khasra Shudhkar by the Amin. He shall record the irrigation of each village in a separate Khasra Shudhkar, tankwise and shall enter therein all fields by making survey and partial (Inspection) of each and every field which appears to him liable to assessment of water rates, and shall complete the entry of Shudhkar of Kharif, Rabi and Zaid seasons by the 30th September, 28th February and 15th May respectively in each year and submit the report with a list of fields about the irrigation of which he has reasonable doubts to his immediate officer on or before the dates mentioned above.