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 16 in The M.P. Irrigation Act, 1931 16. Water-rate. - A "water-rate" is the amount of canal revenue payable for the use of water or for the right to use water for irrigation for a single crop on one acre of land.Explanation. - A single crop includes two crops of the same product within the same year.
