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 37] [Entire Act] State of Madhya Pradesh - Subsection Section 37(2) in The M.P. Irrigation Act, 1931 (2)Charges for the supply of water under clauses (a), (b), (c) and (e) of sub-section (1) shall be paid at such rates as may be fixed by the State Government in accordance with rules made under this Act.
