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[Cites 0, Cited by 0] [Section 37B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37B(3) in The M.P. Irrigation Act, 1931

(3)Where submerging tanks constructed and maintained by the State Government are in existence prior to the commencement of the Madhya Pradesh (Irrigation Amendment) Act, 1973, the terms and conditions as prescribed under sub-section (1) shall be binding on all the permanent holders and occupiers of lands covered by the submerging tank.