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] [Entire Act] State of Madhya Pradesh - Section Section 45 in The M.P. Irrigation Rules, 1974 45. If water from a well or any other source is conveyed in the same channel or water course in the same season the whole irrigated area during such season shall be treated as irrigated from the State canal.
