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State of Madhya Pradesh - Section

Section 29 in The M.P. Irrigation Act, 1931

29. Rights to supply of water from a canal.

- No rights shall be acquired against the Government, whether under Section 15 of Section 16 of the Indian Easement Act, 1882, or otherwise to the supply of water from a canal, save in a accordance with the provisions of this Act or under a grant from the Government.