Section 181(1)(iii) in The M.P. Irrigation Rules, 1974

[Cites 0, Cited by 0] [Section 181(1)] [Section 181] [Entire Act]

State of Madhya Pradesh - Subsection

Section 181(1)(iii) in The M.P. Irrigation Rules, 1974

(iii)All such alterations as are made before despatch of Kistabandi Khatoni or abstract Kistabandi Khatoni to the panchayat and Canal Deputy Collector, shall be shown in that document. Alteration made after the despatch of Kistabandi Khatoni and Abstract Kistabandi Khatoni shall be communicated to the panchayat and Canal Deputy Collector or Tehsildar by means of a revised supplementary Kistabandi Khatoni and abstract Kistabandi Khatoni containing the names of the occupiers and amount to be reduced or added in the demand shown against each occupier.

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State of Madhya Pradesh - Subsection

Section 181(1)(iii) in The M.P. Irrigation Rules, 1974