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 91F] [Entire Act] State of Madhya Pradesh - Subsection Section 91F(4) in The M.P. Irrigation Act, 1931 (4)Any decision or determination of the State Government under sub-section (3) shall be final, and shall not be called in question in any Court.
