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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(l) in The Maharashtra Water Resources Regulatory Authority Act, 2005

(l)permanent transfer of Entitlements shall only be made with the approval of the respective River Basin Agency and the Authority and in compliance with the rules of the Authority promulgated for this purpose. All approved transfers shall be entered into the registry of Entitlements of the Authority;