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 Jharkhand - Section Section 41 in Sakri Canals Irrigation Rules, 1952 41. If any land held on Bhaoli tenures is liable to assessment under Section 79, the owners and cultivators of such land shall be addressed in the proportion in which the produce is divisible among them.
