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 147] [Entire Act] State of Madhya Pradesh - Subsection Section 147(a) in The M.P. Irrigation Rules, 1974 (a)All permanent holders, holding lands individually or jointly within the command defined by the Executive Engineer, for this purpose, of the canal system.
