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 85 in The M.P. Irrigation Rules, 1974 85. An irrigation agreement may be modified or cancelled by mutual consent between the canal officer on behalf of State Government and the permanent holder concerned.
