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[Cites 0, Cited by 0] [Section 170] [Entire Act]

State of Madhya Pradesh - Subsection

Section 170(4) in The M.P. Irrigation Rules, 1974

(4)In calculating the amount of commission payable on account of collection fractions of a rupee shall be treated as a rupee if they exceed fifty paise and shall be disregarded if they do not. In calculating the commission for administrative work fractions of an acre shall be treated as an acre, if they exceed half an acre and shall be disregarded if they do not.