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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1) in The M.P. Irrigation Act, 1931

(1)Unless there is anything repugnant in the subject or context, any expression used in this Act which is defined or explained in [the Central Provinces Land Revenue Act, 1917, or in the Central Provinces Tenancy Act, 1920] [See now the M.P. Land Revenue Code (20 of 1959).], shall have the meaning therein assigned to it.