Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 4 in The M.P. Irrigation Act, 1931

4. Water-course.

- "Water-course" means any channel which is supplied with water from a canal but is not maintained at the cost of the Government, and all subsidiary works belonging to such channel [and including a field channel constructed in accordance with the provisions of this Act.] [Inserted by M.P. Act No. 23 of 1960.]