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 40A] [Entire Act] State of Madhya Pradesh - Subsection Section 40A(2) in The M.P. Irrigation Act, 1931 (2)Rules may be made under this Act prescribing the conditions on which water may be supplied under this section, and regulating the procedure of canal offices in giving such supply.
