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] [Entire Act] State of Madhya Pradesh - Section Section 14 in The M.P. Irrigation Act, 1931 14. [ Permanent holder. [Substituted by M.P. Act No. 23 of 1960.] - A "permanent holder" of any land means the Bhumiswami of such land and includes an occupancy tenant thereof.]
