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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Maharashtra - Subsection

Section 64(2) in The Maharashtra Irrigation Act, 1976

(2)Where the title of an occupier of any land who is not the holder thereof, is such that will continue after the expiry of the agricultural year next following the date of an irrigation agreement applicable to such land, the consent of such occupier shall be necessary to the validity of the consent of the holder.