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 139 in The M.P. Irrigation Rules, 1974 139. Refund or adjustment on account of excess recovery or grant of remission after realisation or otherwise, may be granted by the Superintending Engineer.
