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 57] [Entire Act] State of Madhya Pradesh - Subsection Section 57(2) in The M.P. Irrigation Act, 1931 (2)Rules may be made under this Act regulating the distribution among permanent holders and occupiers of the damages payable by the Government and regulating the procedure of canal officers in making such distribution.
