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State of Madhya Pradesh - Section

Section 160 in The M.P. Irrigation Rules, 1974

160.

The Collector or the Revenue Officer making an inquiry under Rule 159 shall have the powers of a Revenue Officer specified in Sections 33 and 34 of the Madhya Pradesh Land Revenue Code, 1959 and a canal officer or canal subordinate shall have the powers of a Canal Officer specified in Rules 12 to 24 in either case his order shall final.