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 63 in The M.P. Irrigation Rules, 1974 63. If canal water is also taken in either of the cases mentioned in Rules 61 and 62, 1/2 of the canal water crop rate shall also be charged in addition to Abi rates.
