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State of Madhya Pradesh - Section

Section 100 in The M.P. Irrigation Rules, 1974

100.

At least one month in advance of each crop season, the Executive Engineer shall invite a meeting of all the Irrigation Inspectors, Overseers, Sarpanchas and prominent occupiers of the land of the irrigated area, and after acquainting them of the water storage position of various tanks, and reservoir providing the facilities of canal irrigation, determine with their consultation the area which can he brought under canal irrigation. On determination of the total area the Executive Engineer shall, allocate area to be irrigated by each distributory of the canal, publish the area so allocated to each distributory for general information on or before the dates prescribed in column (3) of the statement provided in Rule 98 regarding short term agreement. The publication shall be made in Form 12.