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State of Madhya Pradesh - Section

Section 147 in The M.P. Irrigation Rules, 1974

147.

The following persons shall be deemed to be electors tor membership to irrigation panchayat:-
(a)All permanent holders, holding lands individually or jointly within the command defined by the Executive Engineer, for this purpose, of the canal system.
(b)All permanent holders holding the land within F.T.L. of the submerging tanks including outside irrigation, if any, and compulsorily assessed area.