Legal Document View

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
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(h) in The M.P. Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 1999

(h)"field channel" includes a channel existing or to be constructed by the State Government or by the land holders or by any agency to receive and distribute water from a pipe outlet or an opening in a water course for irrigation of field belonging to Government or private owners;