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State of Madhya Pradesh - Section

Section 116 in The M.P. Irrigation Rules, 1974

116.

In years of general failure of the mansoon inquiry shall, in accordance with such instructions as may be issued by the State Government, be made into the out turn by Irrigation Officers in consultation with revenue officers. For purposes of remission, the khasra numbers in the canal irrigated area in each village shall be divided into groups, and the Executive Engineer shall grant remission on the scale prescribed in Rule 114, by individual khasra numbers according to the estimated out turn of the group concerned.