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State of Madhya Pradesh - Section

Section 126 in The M.P. Irrigation Rules, 1974

126.

The authorised officer may correct any entry in the record, which he considers to be incorrect, provided that if such correction involves an increase in the amount payable, he shall not do so until he has given the permanent holder concerned an opportunity of being heard and in case of remission, the approval of next higher authority shall be obtained.