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[Cites 0, Cited by 0] [Section 129(4)] [Section 129] [Entire Act]

State of Maharashtra - Subsection

Section 129(4)(e) in The Maharashtra Irrigation Act, 1976

(e)report to the Canal Officer duly empowered in that behalf the names of persons who neglect or avoid to carry out the repairs referred to in section 125; or who use water from any canal whether or not situated in the village in an unauthorised manner;