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 136A] [Entire Act] Madras Presidency - Subsection Section 136A(2) in Madras Estates Land Act, 1908 (2)"major irrigation work" shall mean an irrigation work of which the ayacut is 200 acres or more in extent and any other irrigation work notified by the District Collector under section 136-B; and
