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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(2)(d) in The M.P. Irrigation Act, 1931

(d)if an order under Section 47 is passed by a canal subordinate, to the Canal Deputy Collector or Sub-Divisional Officer; and, if it is passed by a Canal Deputy Collector or Sub-Divisional Officer otherwise than on appeal, to the Executive Engineer;