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State of Madhya Pradesh - Section
Section 254 in The M.P. Irrigation Rules, 1974
254.
On the publication of these rules, all rules, made or issued on this subject and which were in force in this State immediately before the commencement of these rules, shall stand repealed :Provided that anything done or any action taken under the rules, so repealed shall so far as it is not inconsistent with the provisions of these rules shall be deemed to have done or taken under the provisions of these rules.Form 1(See Rule 28)Crossings over channelsInspection made on......Division :Name of work:Name of Channel:| S.No. | Chainage | Name of village | Name of work proposed and probable cost |
| (1) | (2) | (3) | (4) |
| By whom proposed | Reasons necessitating the work as stated by theproposer. | Opinion of the villagers | Name and opinion of the Sub-Divisional OfficerIrrigation Department in cases of bridges the proposed widthbetween parapets should be stated. |
| (5) | (6) | (7) | (8) |
| Name and opinion of the land acquisition or otherofficer of the Revenue department in the case of bridges theproposed width between parapets should be stated | Name, remarks and recommendation of the ExecutiveEngineer | Opinion of the Deputy Commissioner | Final decision |
| (9) | (10) | (11) | (12) |