(a)[ canal revenue payable thereunder shall be payable- [Substituted by M.P. Act No. 4 of 1990 (w.e.f. 6-2-1990).](i)if the case falls under clause (c)(i) of Section 46, for every year on all land under agreement, whether it has been sown or not and irrigated or not except under the situation where water could not be supplied for irrigation; and(ii)if the case falls under clause (c)(ii) of Section 46, for, any year on all land under agreement, which has been sown that year with any of the crops under agreement, whether it has been irrigated or not except under the situation where water could not be supplied for irrigation];
