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State of Madhya Pradesh - Section

Section 65 in The M.P. Irrigation Act, 1931

65. Power to make water-course contracts.

- Contracts may be made in accordance with the provisions of this chapter whereby Government undertakes to construct water-courses and to bear the cost of construction and the permanent holders of irrigable land undertake to maintain them and to bear the cost of maintenance. Such contracts are called "water-course contracts".