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[Cites 0, Cited by 0] [Section 75E] [Entire Act]

State of Madhya Pradesh - Subsection

Section 75E(3) in The M.P. Irrigation Act, 1931

(3)The expenses incurred by the Executive Engineer under sub-section (2) shall be recoverable as an arrear of canal revenue from the permanent holders or occupiers required to construct or dig field channel under Section 75-B in such proportion as the Executive Engineer may determine, in accordance with rules framed under this chapter.