(3)But changes created, powers vested, rules, orders, appointments, agreements and contracts made, and suits instituted and proceedings taken under any of the said Acts shall, as far as may be, deemed to have been respectively duly created, vested, made, instituted and taken under this Act.Notifications(M.P. Act No. 3 of 1931)[Notification No. 18.1.1991-Medium-XXXI, dated the 4th December, 1991.] [Published in the M.P. Rajpatra Part I, dated 10-1-1991 at page 19.] - In exercise of the powers conferred by Sections 37 and 40 of the Madhya Pradesh Irrigation Act, 1931 (No. 3 of 1931), read with the provisions of the rules, framed under the said Act and in supersession of this Department Notification No. 29-78-MED-XXXI,78, dated the 20th September, 1988, the State Government hereby fixes the rate of Water Supply as Rs. 0.63 per cubic metre with effect from 1st April, 1991, for supply of water from all tanks, canals, etc. as existing and to be constructed in the entire state, for industrial purposes.[Notification No. CR-9-92-Medium-31-(1), dated 30th April, 1993.] [Published in the M.P. Rajpatra, Extraordinary, dated 1-5-1993.] - In exercise of the powers conferred by sub-section (2) of Section 37 of the Madhya Pradesh Irrigation Act, 1931 (No. 3 of 1931) read with proviso to Rule 36 of the Madhya Pradesh Irrigation Rules, 1974, the State Government hereby cancels this Department Notification No. CR-9-92-Med-XXXI, dated the 30th September, 1992 published in the Madhya Pradesh Gazette, dated 1st October, 1992.[Notification No. CR-9-92-Medium-31-II, dated 30th April, 1993.] [Published in the M.P. Rajpatra, Extraordinary, dated 1-5-1993.] - In exercise of the powers conferred by sub-section (2) of Section 37 of the Madhya Pradesh Irrigation Act, 1931 (3 of 1931) read with Rule 37 of the Madhya Pradesh Irrigation Rules, 1974, the State Government hereby fix the rates from 1st October, 1992 for supply of water for all tanks, canals etc. as existing and to be constructed in the entire State for the crops specified in the column (2) of the schedule below, as specified in the corresponding entries in column (3) of the said schedule.
