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State of Madhya Pradesh - Section

Section 28 in The M.P. Irrigation Rules, 1974

28.

The inspection shall be made on the spot by the aforesaid two officers jointly. A meeting of the inhabitants of the adjacent lands shall be convened for the purpose of consultation and any suggestions made by them shall be briefly recorded and considered. The two officers shall thereupon decide where, in their opinion, crossings should be provided and prepare a joint report in such form as may be specified by the State Government. Such proposal that has been considered shall be entered separately in Form 1.