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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Madhya Pradesh - Subsection

Section 45(1) in The M.P. Irrigation Act, 1931

(1)Agreements may be made, between the State Government and the permanent holders of land for the supply of water for irrigation either for a short term not exceeding one year or for a long term exceeding one year, at such rates as may be fixed by the State Government, from time to time :Provided that, if the State Government considers it necessary so to do, short term agreement may also be made with occupiers of land.