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 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(v) in The M.P. Irrigation Rules, 1974 (v)"Thokdar" means any respectable person, selected by the permanent holders of thok, from amongst themselves, for the management of day to day distribution of water within the thok, to which he is selected;
