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State of Madhya Pradesh - Section

Section 222 in The M.P. Irrigation Rules, 1974

222.

The application for [warabandi] [Substituted by Notification No. F.27-8-81-MM-XXXIX, dated 6-11-1982.] [Substituted by Notification No. F.27-8-81-MM-XXXIX, dated 6-11-1982.] programme shall ordinarily be rejected if the area under complaint is :-
(a)Very small.
(b)Irrigated from well.
(c)On foresaid of a drain, drainage or low ground or situated outside the area commanded by the out-let.
(d)On a temporary outlet.
(e)In times of drought or intense demand.
(f)Shortly before a new settlement.
(g)Proper maintenance of water course is not done.