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 110] [Entire Act] State of Madhya Pradesh - Subsection Section 110(b) in The M.P. Irrigation Rules, 1974 (b)In case crop or crops inferior to that mentioned in the agreement is sown, charge shall be made at the rate fixed for the superior kind of crop or crops in the agreement.
