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State of Madhya Pradesh - Section

Section 205 in The M.P. Irrigation Rules, 1974

205.

The subsequent allottees of the Government land so benefited shall be required to pay to the Irrigation Panchayat concerned, the share towards the cost of construction of field channels, with due regard to the area benefited, and in default the same shall be recovered from them as arrears of land revenue. The amount of share per acre being the same as determined by the Executive Engineer for that chak.