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 191 in The M.P. Irrigation Rules, 1974 191. Adjustment and refund of water rates on account of excess recovery or grant of remission after realisation or otherwise shall be allowed by the Executive Engineer with the previous approval of the Superintending Engineer in the ensuing year.
