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[Cites 0, Cited by 0] [Section 52(5)] [Section 52] [Entire Act]

State of Maharashtra - Subsection

Section 52(5)(b) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005

(b)to assist the concerned Canal Officer in assessment of water charges for Lift Irrigation Water Users' Association on reservoirs and non-irrigation use, which are to be remitted by such users to the Canal Officer;