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 1] [Section 19] [Entire Act] Bombay Presidency - Subsection Section 19(1) in The Mamlatdars' Courts Act, 1906 (1)whether surface water flowed, in a defined channel or otherwise, naturally from plaintiff's land on to defendant's land;
