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State of Madhya Pradesh - Section

Section 48 in The M.P. Irrigation Rules, 1974

48.

When short term agreement has been given to irrigate specified area, and the applicant irrigates an area in excess of such specified area the same be charged [at 1.5 times the crop rate.] [Substituted by Notification No. F. 27-3-1977-MM-XXI, dated 28-12-1978 (w.e.f. 1-12-1975).]