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[Cites 0, Cited by 0] [Section 91E] [Entire Act]

State of Madhya Pradesh - Subsection

Section 91E(1) in The M.P. Irrigation Act, 1931

(1)Where any requisitioned property is to be released from the requisition, the State Government may, after making such inquiry, if any, as may be considered necessary, specify by order in writing the person to whom possession of the property shall be given.