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[Cites 0, Cited by 0] [Section 181(1)] [Section 181] [Entire Act]

State of Madhya Pradesh - Subsection

Section 181(1)(ii) in The M.P. Irrigation Rules, 1974

(ii)If after distribution of the parchas any additions are made to the demand, or any deduction is allowed on complaint, or by way of remission, or otherwise such addition or remission shall be communicated to the cultivator by means of supplementary parcha.