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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(5) in M.P. Farmers' Organisation Rules, 1999

(5)A fee collected for a specific purpose shall be used only for that purpose-
(a)In default of payment of lee by any member, the Managing Committee shall prepare a list of defaulters along with amounts due.
(b)The defaulters list so prepared in clause (a) shall be sent to the Sub-Engineer, Water Resources Department of the area in whose jurisdiction the area of operation of a Farmers' Organisation lies for recovery.