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[Cites 0, Cited by 0] [Section 89D(2)] [Section 89D] [Entire Act]

State of Madhya Pradesh - Subsection

Section 89D(2)(c) in The M.P. Irrigation Act, 1931

(c)he may cause the construction and repairs to be made and may collect a sum not exceeding twice the cost thereof from the permanent holders owning or using the water-Course in proportion to the areas held by them in the land which is ordinarily irrigated through the water-course.