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State of Madhya Pradesh - Section

Section 220 in The M.P. Irrigation Rules, 1974

220.

The irrigation panchayat with the help of the Amin and consultation with the beneficiaries concerned shall settle the dispute by mutual agreement [x x x] [Omitted by Notification No. F.27-8-81-MM-XXXIX, dated 6-11-1982.] which the beneficiaries shall be bound to abide.