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 76A] [Entire Act] State of Madhya Pradesh - Subsection Section 76A(4) in The M.P. Irrigation Act, 1931 (4)On the day so fixed, or on any other day to which the inquiry may be adjourned, the Collector shall enquire into the respective interests of the persons who appear before him and the objections made to the grant of permission, it any.
