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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Madhya Pradesh - Subsection

Section 70(2) in The M.P. Irrigation Act, 1931

(2)When land not held by a permanent holder bound by such contract is required for the construction of a water-course it shall be deemed to be required for a public purpose and shall be acquired in accordance with the provisions of the Land Acquisition Act, 1894.