Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 75E] [Entire Act]

State of Madhya Pradesh - Subsection

Section 75E(2) in The M.P. Irrigation Act, 1931

(2)If the Executive Engineer finds that any field channel is not maintained in a fit state of repairs or any work required to be constructed or maintained under clause (iii) of sub-section (1) is not so constructed or maintained, he may, alter such notice as may be prescribed to the permanent holder and occupier concerned, cause the field channel to be repaired or other works to be constructed or maintained at the cost of such permanent holder and occupier.