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 219 in The M.P. Irrigation Rules, 1974 219. The distribution of water for irrigation beyond the outlet will ordinarily rest with the beneficiaries, who will apportion it among themselves. If they disagree they may approach the irrigation panchayat for proper distribution.
