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State of Madhya Pradesh - Section

Section 8 in The M.P. Irrigation Act, 1931

8. Commanded.

- Land is said to be commanded by a canal when it may be irrigated from that canal by the flow of water under gravity, and without the need of lifting or pumping water :Provided that the Executive Engineer, with the previous sanction of the Superintending Engineer, may declare any land to be not commanded if it can be irrigated only by an excessive expenditure of water or by means of a water-course which passes through an area which the Executive Engineer considers it desirable to avoid.Explanation. - Land which would not otherwise be commanded may become commanded by the construction of a crossing for the passage of water across a natural drainage, channel or ridge.