Section 20 in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
20. Obligation of persons to maintain and repair works.
(1)Every person shown in the statement prepared under Section 18 liable to maintain and repair any work shall to the satisfaction to the Soil Conservation Officer and within such time as that officer may fix, maintain and repair the work and his own land and in other lands in respect of which he is shown as liable in the statement.(2)If any person fails to maintain or repair the work within the time prescribed by the Soil Conservation Officer under sub-section (1), the said officer shall himself get the work executed or repaired and recover the cost thereof from such persons.(3)If the Soil Conservation Officer is of the opinion that an emergency has arisen and that immediate repair of any work, referred to in sub-section (1) is necessary in general interest, he shall carry out such repairs and the cost of such repairs shall be paid by persons whose liability has been shown in the statement.(4)The Soil Conservation Officer, shall as soon as practicable, maker report to the District Committee regarding such repairs.(5)Any dispute as to the amount of expenses shall be decided by the Collector and his decision shall be final.
