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[Cites 0, Cited by 0] [Section 161(1)] [Section 161] [Entire Act]

State of Madhya Pradesh - Subsection

Section 161(1)(iii) in The M.P. Land Revenue Code, 1959

(iii)that any private irrigation source has for any cause beyond the control of bhumiswami, ceased to irrigate the whole or any part of the holding which has been assessed to enhanced land revenue on account of irrigation;