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 58D] [Entire Act] State of Madhya Pradesh - Subsection Section 58D(iii) in The M.P. Irrigation Act, 1931 (iii)appointing an officer not below the rank of a Sub-Divisional Officer (hereinafter referred to as the authorised officer), for enquiry in connection with levy of such betterment contribution;
