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State of Madhya Pradesh - Section

Section 146 in The M.P. Irrigation Rules, 1974

146.

Whenever possibilities of irrigation in any village, chak, or mahal arises, and no irrigation panchayat exists or the terms of the office of the existing panchayat is about to expire, or a panchayat is dissolved, the Executive Engineer shall make proposal to the Collector fixing number of members to be elected to the Irrigation Panchayat and after approval of the number of the members to be elected, he shall fix the date, time, and place tor the election and shall proclaim it in the village at least 15 days before hand.