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 132 in The M.P. Irrigation Rules, 1974 132. The consolidated area charged with irrigation cess and the amount therefor, shall be shown in the parcha for water rates, below the total of the water rates payable for Rabi crop and grand total shall be given every year.
