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 1] [Entire Act] State of Madhya Pradesh - Section Section 15 in The M.P. Irrigation Act, 1931 15. [ Canal Revenue. [Substituted by M.P. Act No. 42 of 1973.] - "Canal revenue" includes irrigation cess levied under Chapter VI-B and all sums, payable to the Government for the use of, right to use of, or waste of water from, a canal.]
