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[Cites 0, Cited by 0] [Section 37B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37B(1) in The M.P. Irrigation Act, 1931

(1)The State Government may, on an application made by not less than fifty percent of the permanent holders and occupiers of land in any particular area for construction of a submerging tank in that area, undertake the construction of such tank at the cost of the Government subject to such terms and conditions as may be prescribed.