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 190 in The M.P. Irrigation Rules, 1974 190. All irrecoverable amount, on account of death or absconding of a defaulter or for any other reason, may on recommendation of the Canal Deputy Collector, be remitted by the Superintending Engineer upto Rs. 2507-in each individual case.
