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 65] [Entire Act] State of Madhya Pradesh - Subsection Section 65(b) in The M.P. Irrigation Rules, 1974 (b)If the demand for the supply of water for which an application is made under Rule 65 is urgent, the Sub-Divisional Officer may, in anticipation of the Executive Engineer's order, issue an order for the supply of water.
