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State of Madhya Pradesh - Section

Section 18A in The M.P. Irrigation Act, 1931

18A. [ Additional Canal Officers. [Inserted by M.P. Extension of Law Act, 1958.]

- The State Government may, by notification in the Official Gazatte, appoint the canal officers of any neighbouring state to be Additional Canal Officers in any Sub-Division or Circle of the state and to exercise such powers and to perform such duties under this Act as may be specified in the notification.]