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State of Madhya Pradesh - Section

Section 182 in The M.P. Irrigation Rules, 1974

182.

The Kistabandi Khatoni shall be sent to the Sarpanch and members of the panchayat or patel by the Irrigation Inspector under his signature on or before 15th January/30th April for the Kharif/Rabi Kist. The Sarpanch, and members of the Panchayat or Patel, on receipt of this statement, shall at once proceed to collect the canal revenue from occupier concerned and give acknowledgement in the Sinchai-pustika available with the occupiers concerned and after making entry in the Kistabandi Khatoni will further prepare a receipt statement in duplicate by using carbon and will obtain signatures of the occupier concerned in token of having received the acknowledgement in Sinchai-pustika alongwith the amount deposited by him.