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 176 in The M.P. Irrigation Rules, 1974 176. If for good reason an Irrigation Inspector or section subordinate is prevented from visiting a village to hear objection on the date fixed by him. he shall fix another date for his visit and shall intimate it to the occupiers concerned.
