Section 155(g) in The M.P. Land Revenue Code, 1959
(g)all moneys becoming payable to the Madhya Pradesh Lift Irrigation Corporation Limited on account of-(i)construction charges of the tube-wells;(ii)water rates for the water supplied for the purpose of irrigation from any Lift Irrigation Schemes;(iii)any sum due to the said Corporation under any lease, agreement or contract executed with the said Corporation : Provided that no action shall be taken on application for recovery of a sum specified in this clause unless such application is accompanied by a certificate signed by the Managing Director of the said corporation that the said sum should be recovered as an arrear of land revenue.]
