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 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(d) in The M.P. Water Supply Rules (d)"Consumer" means any body corporate, person or persons supplied or applying to be supplied with, or using the water from the water works, or any person or persons otherwise liable for payment of water tax or water charges;
