Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 94] [Entire Act] State of Madhya Pradesh - Subsection Section 94(d) in The M.P. Irrigation Act, 1931 (d)being responsible for the maintenance of water-course, or using waste of the water thereof, or interferes with the authorised distribution of the water therefrom or uses such water in an unauthorised manner;
