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 129] [Entire Act] State of Madhya Pradesh - Subsection Section 129(b) in The M.P. Irrigation Rules, 1974 (b)In case of submerging tanks and compulsorily assessed area all areas under F.T.L. and outside irrigation, if any, as per design, provided that the land is under cultivation and not wet.
