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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Madhya Pradesh - Subsection

Section 70(1) in The M.P. Irrigation Act, 1931

(1)Notwithstanding anything contained in the foregoing provisions of this chapter, the State Government may, subject to rules made under this Act, enter into a contract with one or more of the permanent holders of irrigable land in a village, mahal or chak whereby the State Government undertakes to construct water-courses and the permanent holders undertake to bear the cost of construction and maintenance.