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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Madhya Pradesh - Subsection

Section 62(3) in The M.P. Irrigation Act, 1931

(3)[ Irrigation Panchayat shall have power to accept from any person against whom a reasonable suspicion exists that he has committed an offence specified in rules made under this Act, a sum not exceeding fifty rupees for composition of such offence.] [Substituted by M.P. Act No, 42 of 1973.]