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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(4)(a) in The M.P. Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 1999

(a)[(i) all the water Users' who are land holders in a water Users' area; the wives of such land holders, who do not hold land, shall be deemed to be the land holders for the purposes of this Act: [Substituted by M.P. Act No. 3 of 2005.]