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 247 in The M.P. Irrigation Rules, 1974

247.

The canal officer or subordinate shall, as speedily as possible, and if he is an overseer or irrigation inspector within 15 days of the date of the report and if he is a canal officer within one month of the date of the report, shall complete the enquiry and submit the proceedings to the next higher officer.