Section 43(1)(a) in The M.P. Irrigation Act, 1931

[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Madhya Pradesh - Subsection

Section 43(1)(a) in The M.P. Irrigation Act, 1931

(a)when it is allowed or caused to flow on to land, or into a village tank, or into a private system of irrigation, or into any system for the supply of water for an industrial, urban or other purpose not connected with agriculture, so that the owners or occupiers of such land or system thereby obtain for such land or system water to which they are not entitled under the provisions of this Act or of the rules or of any agreement or contract made thereunder; or

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State of Madhya Pradesh - Subsection

Section 43(1)(a) in The M.P. Irrigation Act, 1931