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[Cites 0, Cited by 0] [Section 89D(2)] [Section 89D] [Entire Act]

State of Madhya Pradesh - Subsection

Section 89D(2)(a) in The M.P. Irrigation Act, 1931

(a)he may, by a notice served upon the persons liable under sub-section (1) require that the construction or repairs be made to his satisfaction on or before a specified date; and