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State of Madhya Pradesh - Section

Section 150 in The M.P. Irrigation Rules, 1974

150.

If any person is aggrieved by the decision of Irrigation Inspector, an appeal may be filed within 8 days from the date of receipt of the order, to the Canal Deputy Collector who shall dispose it of within 10 days by making such inquiries as he may deem fit, and his decision shall be final.