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State of Madhya Pradesh - Section

Section 124 in The M.P. Irrigation Rules, 1974

124.

No betterment charges shall be leviable on such lands as are under possession of the Government, but no sooner the right of ownership is transferred permanently to other than Government bodies, the share of betterment contribution shall be payable by the party concerned. The revenue authorities shall intimate the authorised officer full details of the allottees to enable him to finalise the betterment charges and effect recovery thereof.