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 44A] [Entire Act] State of Madhya Pradesh - Subsection Section 44A(2) in The M.P. Irrigation Act, 1931 (2)The use of water by any person other than the one who discharges such water after use shall be subject to payment of water rate at such rates as may be prescribed and such water-rates shall be payable by the person utilising such waste water.
