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[Cites 0, Cited by 0] [Section 89B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 89B(3) in The M.P. Irrigation Act, 1931

(3)On receipt of the application, the Executive Engineer shall, after making or causing to be made such enquiry, as he deems fit, lay down the specification for the construction of the private water-course and give such other directions in relation thereto as he may consider necessary.