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 23] [Entire Act] State of Madhya Pradesh - Subsection Section 23(1) in The M.P. Irrigation Act, 1931 (1)Save as provided for in this Act and the rules made thereunder, no appeal shall lie from an order passed by a Commissioner, Collector, canal officer, or canal subordinate.
