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 58C] [Entire Act] State of Madhya Pradesh - Subsection Section 58C(2) in The M.P. Irrigation Act, 1931 (2)The betterment contribution levied under sub-section (1) shall be payable within three months from the said date.
