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 9] [Entire Act] State of Madhya Pradesh - Subsection Section 9(1) in The M.P. Irrigation Rules, 1974 (1)The appellate authority may either admit the appeal or after examining the record, may summarily reject it:Provided that the appellate authority shall not be bound to examine the record where the appeal is time barred or does not lie.
