Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 122 in The M.P. Irrigation Rules, 1974

122.

For the purpose of ascertaining the prices to gone high more than fifty percent over the prices prevailing prior to availability of irrigation facilities from such new canal, the records maintained in the office of Registrar for sale-deeds will be considered as authentic, depending upon the average price for last ten years in the village or neighbouring village as compared to prices prevailing prior to commencement of the work concerned.