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 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(j) in The M.P. Water Supply Rules (j)"Premises" means any house or building (inclusive of the grounds attached thereto) or its parts or any tenements thereof, or any other land in respect of which water is supplied or
