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[Cites 0, Cited by 0] [Section 165(4)] [Section 165] [Entire Act]

State of Madhya Pradesh - Subsection

Section 165(4)(f) in The M.P. Irrigation Rules, 1974

(f)if the offence charged be of causing damage the sum at which the damage is assessed, if it be of waste, theft or corruption of water, the value of the water affected;