Section 39(g) in The Chhattisgarh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 2006
(g)being a permanent holder, occupier, cultivator or agricultural labourer, resident in a village in which a proclamation under Section 36 of the Chhattisgarh Irrigation Act, 1931 (No. 3 of 1931) has been made, neglects to carry out the duties allotted to him;
