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[Cites 0, Cited by 0] [Section 91F] [Entire Act]

State of Madhya Pradesh - Subsection

Section 91F(1) in The M.P. Irrigation Act, 1931

(1)Subject to the provisions of sub-section(3) the State Government may at any time when any requisitioned property continues to be subject to requisition under sub-section (1) of Section 91-B acquire such property by publishing in the Gazette a notice to the effect that the Government has decided to acquire such property in pursuance of this section.