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[Cites 0, Cited by 0] [Section 37B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37B(2) in The M.P. Irrigation Act, 1931

(2)Where the State Government undertakes to construct a submerging tank under sub-section (1), the terms and conditions prescribed under sub-section (1) shall be binding on all the permanent holders and occupiers of land likely to be covered by the submerging tank irrespective of the fact whether they are signatories to the application or not.