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 16] [Entire Act] State of Maharashtra - Subsection Section 16(2) in The Maharashtra Irrigation (Pimpri Water Supply) Rules, 1964 (2)If the water supply is stopped under sub-rule (1), the water rate chargeable for any broken period of a month shall be recovered for the full month.
