45. [ Power to make irrigation agreements. [Substituted by M.P. Act No. 42 of 1973.]
(1)Agreements may be made, between the State Government and the permanent holders of land for the supply of water for irrigation either for a short term not exceeding one year or for a long term exceeding one year, at such rates as may be fixed by the State Government, from time to time :Provided that, if the State Government considers it necessary so to do, short term agreement may also be made with occupiers of land.(2)Agreements made in accordance with sub-section (1) are called "Irrigation Agreements" and the water rates payable thereunder are called "agreement rates".(3)The State Government may divide the State into Zones for the purpose of short term agreements and long term agreements and may declare any area where for no agreements shall be made.(4)Agreements made this section shall be made in accordance with the provisions of this chapter and the rules made thereunder.]
