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[Cites 0, Cited by 0] [Section 58L] [Entire Act]

State of Madhya Pradesh - Subsection

Section 58L(2) in The M.P. Irrigation Act, 1931

(2)[ The irrigation cess shall be payable by every permanent holder or occupier of land in the irrigable command of the canal excluding areas where water could not be provided for irrigation during that year.] [Substituted by M.P. Act No. 4 of 1990 (w.e.f. 6-2-1990).]