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 240 in The M.P. Irrigation Rules, 1974 240. On receiving the intimation the section subordinate shall intimate the same to the Sub-Divisional Officer which shall fix the number of Banihars to be appointed in village, mahal or chak in consultation with the Panchayat.
