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(ii) in The M.P. Irrigation Act, 1931 (ii)appointing the place or places at which the particulars of holding of permanent holders whose lands are situated in the command area specified in clause (i) can be seen; and
