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[Cites 0, Cited by 0] [Section 161(1)] [Section 161] [Entire Act]

State of Madhya Pradesh - Subsection

Section 161(1)(ii) in The M.P. Land Revenue Code, 1959

(ii)that any irrigation source, whether new or old, constructed and maintained at the cost of the State has fallen into disrepair and has ceased to irrigate the whole or any part of his holding to which an enhanced rate of revenue has been applied on account of irrigation;