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 44] [Entire Act] State of Madhya Pradesh - Subsection Section 44(6) in The M.P. Irrigation Act, 1931 (6)No suit shall lie in a Civil Court contesting any decision made by a canal officer under this section or by the Collector on appeal from such decision.
