Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 3 in The M.P. Irrigation Rules, 1974

3.

Section 9 - Land classed at the current settlement as bahra, or jhillan, or chahi, or jor, abi, or adan and khasra numbers class in whole as bandhwas, narbandhwa, tagarbandhia, or talas shall be deemed to be wet for the purpose of Section 9 of the Act.