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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Madhya Pradesh - Subsection

Section 55(1) in The M.P. Irrigation Act, 1931

(1)An irrigation may be cancelled by mutual consent between the State Government and the permanent holders of not less than two-thirds of, or not less than 95 percent of the permanent holders of the land under agreement at the time of such cancellation.