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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(2) in The Maharashtra Irrigation Act, 1976

(2)“Appropriate Authority”, in relation to a canal constructed, maintained, controlled or managed by the State Government or the Company or a Zilla Parishad, means the State Government, the Company or the Zilla Parishad respectively;