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 31] [Entire Act] State of Jharkhand - Subsection Section 31(2) in Sakri Canals Irrigation Rules, 1952 (2)If any tank or Ahara has been supplied with water obtained in an unauthorised manner, a rate of rupees five per hundred cubic yards shall be payable for such water.
