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[Cites 0, Cited by 0] [Section 76A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 76A(6) in The M.P. Irrigation Act, 1931

(6)The decision of the State Government, granting or refusing such application or imposing conditions including the condition regarding the rate at which payment for water likely to be appropriated by the permanent holder is to be made shall be final and conclusive.