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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Madhya Pradesh - Subsection

Section 56(3) in The M.P. Irrigation Act, 1931

(3)Thereupon the irrigation agreement shall cease to have effect, and no suit shall lie in a Civil Court contesting the validity of the Superintending Engineer's order or making any claim whatsoever against the Government by reason of such cancellation.