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 74 in The M.P. Irrigation Act, 1931 74. Recovery of sums due to State Government. - All sums recoverable by the State Government under any of the provisions of this chapter or recoverable by irrigation panchayats under Section 69 may be recovered as arrears of land revenue.
