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(e) in The M.P. Irrigation Rules, 1974 (e)"Banihar" means any person, appointed by the Sub-Divisional Officer or Canal Deputy Collector to supervise and control the field to field and day to day distribution of water beyond the outlet in the field;
