Section 251(7) in The M.P. Land Revenue Code, 1959
(7)The vesting of any tank under sub-section (1) shall not affect the rights of irrigation and nistar in such tank to which any person is entitled immediately before the date of vesting.[Explanation.-For the purposes of this section, tank includes the trees standing on the embankments of the tank but does not include buildings, temples or other constructions standing on the embankments thereof.] [Inserted by M.P. Act No. 38 of 1961 (w.e.f. 2-10-1959).]
