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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Madhya Pradesh - Subsection

Section 89(5) in The M.P. Extension of Laws Act, 1958

(5)No private water-course shall be used for the supply of water from a canal for irrigation purposes unless it has been constructed in accordance with the specifications and directions given under sub-section (3).