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State of Madhya Pradesh - Section

Section 243 in The M.P. Irrigation Rules, 1974

243.

The Irrigation panchayat in a village, mahal or chak in which Banihar or Banihars have been appointed for controlling the distribution of irrigation beyond the outlet, shall not be paid any commission for administrative work. The amount of such commission shall be utilised for remunerating the Banihars.