Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Madhya Pradesh - Subsection

Section 71(2) in The M.P. Irrigation Act, 1931

(2)When any village servant, who has entered into a water-course contract in respect of any land in his village service holding, acquires the right of an occupancy tenant under the provisions of Section 48 of the Central Provinces Tenancy Act, 1920, he shall be deemed to have held the rights of an occupancy tenant under Section 52 of the said Act at the time he entered into the contract.