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 67 in The M.P. Irrigation Rules, 1974 67. Section 39. - An application for the supply of water to supplement a village tank shall be made in Form 5 and shall ordinarily be presented at least fifteen days before the water is required, to any canal officer or canal subordinate.
