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] [Entire Act] State of Madhya Pradesh - Section Section 212 in The M.P. Irrigation Rules, 1974 212. All outstanding amounts under proviso to clause (c) of Rule 210 above shall be recovered as arrears of land revenue and credited to the concerned panchayat fund account.
