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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Goa - Subsection

Section 22(1)(viii) in The Goa Command Area Development Act, 1997

(viii)When an area is irrigated otherwise than in accordance with the schedule of water allocation prepared by the prescribed authority indicating the day, time and duration of supply for which any person is entitled to receive water.