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 72] [Entire Act] State of Madhya Pradesh - Subsection Section 72(b) in The M.P. Irrigation Rules, 1974 (b)[ The charge/demand rate for water which has been used in an unauthrosed manner on cultivated land not under agreement shall be as under : [Substituted by Notification No. F.29-1-B-83-M-XXI, dated 5-11-1984.]
