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 10] [Entire Act] State of Madhya Pradesh - Subsection Section 10(3) in The M.P. Irrigation Rules, 1974 (3)If execution of any order is stayed under sub-rule (1) or (2), such security may be taken or conditions imposed as the appellate authority or revenue officer or canal officer thinks fit.
