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 Gujarat - Subsection Section 31(ii) in Gujarat Irrigation and Drainage Act, 2013 (ii)if no land has derived benefit therefrom, the person, or all the persons chargeable in respect of the water supplied through such field-channel,
