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 12A in The M.P. Irrigation Act, 1931 12A. Compulsorily assessed area. - "Compulsorily assessed area" means an area notified as compulsorily assessed to water rate in accordance with rules under this Act and the expression "compulsorily assessed" shall be construed accordingly.
