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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34(2) in The M.P. Irrigation Act, 1931

(2)If, within the time so fixed, such person does not comply with the order, the Collector or said canal officer may remove or modify the obstruction, and the expenses incurred in such removal or modification shall be recoverable as arrears of land revenue.