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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Madhya Pradesh - Subsection

Section 48(1) in The M.P. Irrigation Act, 1931

(1)Where the title of an occupier of irrigable land who is not the permanent holder thereof is such that it will lapse on or before the expiry' of the agricultural year next following the date of an irrigation agreement applicable to such land, the consent of the permanent holder to such agreement shall be binding on such occupier in respect of such land.