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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Madhya Pradesh - Subsection

Section 71(1) in The M.P. Irrigation Act, 1931

(1)A water-course constructed under Section 68-A or Section 68-B or 70 shall be deemed to be an improvement affecting all the land for whose irrigation the water-course was constructed, within the meaning of clause (5) of Section 2 of the Central Provinces Tenancy Act, 1920.