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 91G in The M.P. Irrigation Act, 1931 91G. Limitation for claims against the Government. - No claim for compensation payable under this Act, shall lie against the Government if it is not preferred within a period of two years from the date on which tank is requisitioned or acquired.
