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 136 in The M.P. Irrigation Rules, 1974 136. Irrigation cess may invariably be charged on the irrigable lands, leased out by the department, and the fact shall be mentioned in the auction notice as a condition.
