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 69] [Entire Act] State of Madhya Pradesh - Subsection Section 69(iii) in The M.P. Irrigation Rules, 1974 (iii)he has good reason to anticipate that the water will be used for the Irrigation of a crop, which is not under agreement.
