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 43] [Entire Act] State of Madhya Pradesh - Subsection Section 43(2) in The M.P. Irrigation Act, 1931 (2)Water which is allowed or caused to escape, from a canal, watercourse or field in such a manner that no benefits arise from its consumption is said to be "wasted".
