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 142] [Entire Act] Madras Presidency - Subsection Section 142(2) in Madras Estates Land Act, 1908 (2)Nothing in sub-section (1) shall apply to irrigation works belonging to the Government which the Government (is) bound to maintain, and from which the landholder is entitled to a supply of water free of charge.
