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 44A] [Entire Act] State of Madhya Pradesh - Subsection Section 44A(1) in The M.P. Irrigation Act, 1931 (1)All rights in the water discharged as waste water after its use for the purpose for which it was supplied under Section 40 shall vest in the Government.
