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 22] [Entire Act] State of Madhya Pradesh - Subsection Section 22(b) in The M.P. Manoeuvres, Field Firing and Artillery Practice Rules, 1964 (b)for persons superior in status to an agricultural labourer-in addition to (a) such actual earnings as the Revenue Officer estimates to have been lost;
