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State of Madhya Pradesh - Section

Section 72 in The M.P. Irrigation Act, 1931

72. Power to require raiyats in raiyatwari village to maintain course.

- Where the State Government has constructed water-courses in a raiyatwari village, it may require raiyats holding irrigable land in that village to maintain such water-courses when, in the opinion of the State Government, such raiyats are in a position to do so.