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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Madhya Pradesh - Subsection

Section 48(2) in The M.P. Irrigation Act, 1931

(2)Where the title of an occupier of irrigable land, who is not the permanent holder thereof, is such that it will continue after the expiry of the agricultural year next following the date of an irrigation agreement applicable to such land, the consent of such occupier shall be necessary to the validity of the consent of the permanent holder.