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State of Madhya Pradesh - Section

Section 11 in The M.P. Irrigation Rules, 1974

11.

A petitioner for appeal or revision shall be presented to, or lodged in the office of the appellate authority :Provided that any such petition to a Canal Deputy Collector, Sub-Divisional Officer or Executive Engineer, against an order passed under Section 47, may be forwarded by registered post, in which case limitation shall run from the date of posting.