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 6 in The M.P. Irrigation Act, 1931 6. Private irrigation work. - "Private irrigation work" means a work, which is not the property of the Government, constructed or maintained for the supply or storage of water for irrigation [and includes a private watercourse.] [Inserted by M.P. Extension of Laws Act, 1958.]
