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State of Madhya Pradesh - Section

Section 58K in The M.P. Irrigation Act, 1931

58K. Power to make rules.

- Rules may be made for the purpose of carrying out the purposes of this chapter but in the absence of any rules so made the rules framed under Section 63 shall, so far as may be, apply in this behalf.][Chapter VI-B [Inserted by M.P. Act No. 42 of 1973.] Irrigation Cess