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 121 in The M.P. Irrigation Rules, 1974 121. Section 58-A K. - The period of three years for appointing date under Section 58-C (1) shall be counted from the date, the water is let into the canal for the first lime upto a particular reach taking the village as a whole and not the part thereof.
