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 4 in The M.P. Irrigation Rules, 1974 4. Khasra numbers which are classed in part as Bahra, jhillan or Chahi, or jor or abi or adan or bandhwas, narbandhwas, tagarbandhia or talas at the current settlement may be declared to be wet.
