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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(1)(b) in The Maharashtra Khar Lands Development Act, 1979

(b)no person shall fish or exercise the right of fishery in any inland waterways included in, or adjoining to, any scheme or water storage created by closure of a creek or otherwise and not utilised for crop cultivation, except under a license granted by the Khar Lands Development Officer.