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[Cites 0, Cited by 1] [Section 2(5)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(5)(c) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(c)land irrigated seasonally by flow irrigation from any source constructed or maintained by the State Government or by any Zilla Parishad or from any other natural source of water with unassured water supply, that is, where supply is given under water sanctions which are temporary, or where such sanctions are regulated on the basis of availability of water in the storage;