Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 68B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 68B(2) in The M.P. Irrigation Act, 1931

(2)Water-courses constructed under sub-section (1) shall be the property of the Government, but they shall be maintained by the permanent holders of the chak for the irrigation of which such water-courses are constructed and by such other permanent holders as may actually make use of them for irrigation purposes.