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State of Madhya Pradesh - Section

Section 107 in The M.P. Irrigation Rules, 1974

107.

The occupier shall take care before signing the agreement to get himself fully satisfied with the entries and other contents of the short term agreements and all doubts removed. No complaint shall be entertained whatsoever regarding entries of the agreement of the occupier, alter he has put his signatures or thumb impressions in the presence of Irrigation Inspector or person deputed for the purpose.