Section 91C(1)(d) in The M.P. Irrigation Act, 1931

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State of Madhya Pradesh - Subsection

Section 91C(1)(d) in The M.P. Irrigation Act, 1931

(d)during the period the tank remains under requisition, the amount of compensation payable annually on the person owning or having an interest in such tank shall not exceed the average annual income of such person during the three years immediately preceding the requisition calculated after deducting the expenditure incurred on the maintenance of such tank from-

(i)irrigation dues;

(ii)use of the tank for growing singhara, fishing or any other purpose of like nature whether by the person aforesaid himself or his lessee;

(iii)sale of grass from the embankment of the tank.

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State of Madhya Pradesh - Subsection

Section 91C(1)(d) in The M.P. Irrigation Act, 1931