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 109 in The M.P. Irrigation Rules, 1974 109. The occupier shall mention in the short term agreement exact area with the field numbers and crop which he intends to irrigate. In case of part of field, length and breadth or area shall be written in the agreement.
