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 180 in The M.P. Irrigation Rules, 1974 180. If the cultivator files an objection within ten days on receipt of parchas, the disputed amount shall not be realised until his objection has been duly inquired into and disposed off finally.
