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 59] [Entire Act] State of Madhya Pradesh - Subsection Section 59(3) in The M.P. Irrigation Act, 1931 (3)Canal revenue payable for the unauthorised use of, or for the waste of, water shall fall due on the date on which demand is made for the payment thereof.
