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 12 in The M.P. Irrigation Act, 1931

12. Chak.

(1)A "chak" is that area of land on one side of a canal or below a tail, which would be commanded by a single outlet so situated that it would command the greatest possible area of land on that side of the canal in that neighbourhood.Explanation. - The fact that, in order to secure a more efficient flow of water, two more outlets are constructed for one chak, does not convert that chak into two or more chaks.
(2)In cases of doubt, the Executive Engineer shall have power to determine the boundaries of chaks; and in all cases he shall have power so to determine that no single chak shall include land more than one village.