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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34(1) in The M.P. Irrigation Act, 1931

(1)The Collector or any canal officer authorised by the State Government in this behalf, may after such publication, issue an order to the person causing or having control over any such obstruction to remove or modify it within a time fixed in the order.