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State of Madhya Pradesh - Section

Section 26 in The M.P. Irrigation Act, 1931

26. Rights of the Government in water.

- All rights in the water of any river, natural stream or natural drainage channel, natural lake or other natural collection of water shall vest in the Government, except to the extent to which rights may have been acquired in water affected by a notification published under Section 27 prior to the publication of such notification.