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 37B] [Entire Act] State of Madhya Pradesh - Subsection Section 37B(5) in The M.P. Irrigation Act, 1931 (5)The permanent holders and occupiers of lands within the contour line on the map shall be liable to pay water-rate at such rates as may be determined by rules.]
