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[Cites 0, Cited by 0] [Section 208] [Entire Act]

State of Madhya Pradesh - Subsection

Section 208(b) in The M.P. Irrigation Rules, 1974

(b)When the work is undertaken under sub-sections (2) and (4) of Section 75-D the amount reported under sub-section (2) of Section 75-D and the amount incurred under sub-section (4) of Section 75-D shall be combined together and the total amount shall be recovered and apportioned from and amongst such permanent holders and occupiers with due regard to the area benefited by field channels so constructed.