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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(1) in The M.P. Irrigation Act, 1931

(1)Water may be supplied from a canal-
(a)under an irrigation agreement, in accordance with the provisions of Chapter VI;
(b)on demand, for the irrigation of specified areas;
(c)to supplement a village tank;
(d)for industrial, urban or other purposes not connected with agriculture;
(e)for the irrigation of a compulsorily assessed area.