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[Cites 0, Cited by 0] [Section 12(6)] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(6)(e) in The Maharashtra Water Resources Regulatory Authority Act, 2005

(e)the command area of private lift irrigation schemes, existing on the date of commencement of this Act, shall be treated at par with the notified command area of the irrigation projects.