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State of Madhya Pradesh - Section

Section 40A in The M.P. Irrigation Act, 1931

40A. Supply of water to compulsorily assessed area.

(1)Water may be supplied from a canal at any time to irrigate a compulsorily assessed area in accordance with rules made under this Act.
(2)Rules may be made under this Act prescribing the conditions on which water may be supplied under this section, and regulating the procedure of canal offices in giving such supply.