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[Cites 0, Cited by 0] [Section 75B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 75B(3) in The M.P. Irrigation Act, 1931

(3)Any permanent holder or occupier on whom a notice is served under sub-section (1), may-
(i)prefer an objection in writing before the date specified in the notice;
(ii)if he desires to be heard in person, appear before the Executive Engineer on such date;
(iii)state, whether he would execute the work himself or would prefer it to be executed at his cost by the State Government.