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[Cites 0, Cited by 3] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(f) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

(f)all tanks, belonging to or held by the outgoing proprietor which are situate on land other than village site or occupied land and in which no person other than such proprietor has any right of irrigation, shall belong to or be held by such proprietor;