Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 10 in The M.P. Irrigation Act, 1931

10. Irrigable.

- Land is said to be irrigable when-
(a)it is commanded by a canal;
(b)it is under cultivation; and
(c)it is not wet.
Explanation. - Land which has been cultivated with any crop at any time during two years preceding that from which an irrigation agreement has effect shall be deemed to be under cultivation.