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 58L] [Entire Act] State of Chattisgarh - Subsection Section 58L(2) in The C.G. Irrigation Act, 1931 (2)The irrigation cess shall be payable by every permanent holder or occupier of land in the irrigable command of the canal excluding areas where water could not be provided for irrigation during that year.
