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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(3) in The M.P. Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 1999

(3)All the Presidents [and the territorial constituency members] [Inserted by M.P. Act No. 3 of 2005.] of the Water Users' Association in the distributory area, so long as they hold such office, shall constitute the general body of the Distributory Committee including two nominated official members, one of them shall be an Assistant Engineer of [the Water Resources Department or the Narmada Valley Development Department] [Substituted by M.P. Act No. 22 of 2001.], who will work as a Co-ordinator between the various departments, Water Users' Associations and Distributory Committee, and the second member will act as an Advisor who will be from Agriculture or Ayacut Department.