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] [Entire Act] State of Madhya Pradesh - Section Section 134 in The M.P. Irrigation Rules, 1974 134. A list of such survey numbers under Rule 133 shall be prepared by the Amin and approved by the Executive Engineer. As soon as the above conditions cease to exist Le. the land becomes fit for cultivation, the list shall be revised.
