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State of Madhya Pradesh - Section

Section 232 in The M.P. Irrigation Rules, 1974

232.

The Executive Engineer, on receipt of the report under Rule 231 shall examine it carefully and accord approval with modification if any, and return the same to the officer submitting the report. The latter will arrange to furnish the copies of the approval osrabandi [and warabandi] [Substituted by Notification No, F.27-8-81-MM-XXXIX, dated 6-11-1982.] programme alongwith all details to irrigation Panchayat, Thokdars and the cultivator concerned for giving effect to the osrabandi programme. The Programme so conveyed shall be binding on all the beneficiaries whether they are signatories to the applications or not.