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[Cites 0, Cited by 0] [Section 76A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 76A(9) in The M.P. Irrigation Act, 1931

(9)No claim for compensation shall lie against the Government in respect of anything done by the State Government under this section and no claim for compensation shall lie against the permanent holder in respect of any action taken in accordance with the permission received by him except as provided in sub-section (5) of Section 90.