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 30] [Entire Act] State of Madhya Pradesh - Subsection Section 30(3) in The M.P. Irrigation Act, 1931 (3)Any person aggrieved by the decision of the Collector under sub-section (2) may, within six months from the date of such decision, institute a suit in a Civil Court to have such decision set-aside or modified.
