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[Cites 0, Cited by 0] [Section 251] [Entire Act]

State of Madhya Pradesh - Subsection

Section 251(3) in The M.P. Land Revenue Code, 1959

(3)Such compensation shall be fifteen times the land revenue assessable on the land covered by the tank and for purposes of assessment such land shall be treated as irrigated land of the same quality as the adjoining land.