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 88 in The M.P. Irrigation Act, 1931 88. Delegation of powers by State Government. - The State Government may delegate any of its powers under this chapter to the Commissioner, in which case references to the State Government shall be construed as references to the Commissioner.
