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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Madhya Pradesh - Subsection

Section 49(2) in The M.P. Irrigation Act, 1931

(2)Notwithstanding anything contained in sub-section (1), when co-sharers holding not less than two-thirds of the interest in land held jointly by two or more co-sharers in the proprietary right of a village or mahal have given their consent to a proposed agreement in accordance with the provisions of this chapter, the consent of the co-sharers holding the remaining interest shall be deemed to have been given.