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[Cites 0, Cited by 0] [Section 170] [Entire Act]

State of Madhya Pradesh - Subsection

Section 170(5) in The M.P. Irrigation Rules, 1974

(5)Payments of commission on account of both collection and administrative work shall be made twice a year by a canal officer and shall ordinarily be completed by the 30th April, for Kharif crop and 31st October for the Rabi crop. Of the total sum payable the sarpanch shall be entitled to two shares and owing to their absence from the village at the time it was made or to their being otherwise occupied, shall receive no payment but total sum due to the irrigation panchayat shall not be reduced on this account.