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State of Madhya Pradesh - Section

Section 53 in The M.P. Irrigation Act, 1931

53. Inclusion of wet land.

- The permanent holder of wet land which is commanded by a canal may apply to a canal officer to have his wet land included in an irrigation agreement relating to the village, mahal or chak in which such land is situated, and, if his application is granted, he shall be entitled to the supply of water in accordance with the terms of such agreement, hut with such deduction, it any, from the agreement rates as may be prescribed by rules made under this Act.