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 31] [Entire Act] State of Haryana - Subsection Section 31(2) in The Haryana Canal and Drainage Rules, 1976 (2)Crops sown separately in the same field shall be treated as mixed crops unless the division between them has been clearly marked by a well defined ridge (Watt.)
