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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Madhya Pradesh - Subsection

Section 44(4) in The M.P. Irrigation Act, 1931

(4)When water is wasted, the Executive Engineer may make an estimate of the volume of water wasted, and may determine the persons responsible for such wastage. Such water may be charged for at bulk rates to be prescribed from time to time by the State Government, and the charges shall be distributed among the persons responsible at the discretion of the Executive Engineer.