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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Madhya Pradesh - Subsection

Section 92(5) in The M.P. Irrigation Act, 1931

(5)[ In making any rule the State Government may direct that a breach thereof shall be punishable with fine which may extend to two hundred and fifty rupees, and where the breach is continuing one, with further fine which may extend to ten rupees for every day after the first during which the breach has been persisted in.] [Substituted by Section 10 of Act No. 42 of 1973.]