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 45] [Entire Act] State of Madhya Pradesh - Subsection Section 45(3) in The M.P. Irrigation Act, 1931 (3)The State Government may divide the State into Zones for the purpose of short term agreements and long term agreements and may declare any area where for no agreements shall be made.
