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 38] [Entire Act] State of Madhya Pradesh - Subsection Section 38(3) in The M.P. Irrigation Act, 1931 (3)Rules may be made under this Act regulating the procedure of canal officers in receiving application for water on demand, in supplying water on demand, and in assessing canal revenue.
