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[Cites 0, Cited by 1] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(5) in The Maharashtra Irrigation Act, 1976

(5)If any such applicant appears, and his application is admitted, he shall be liable to pay his share in the construction of such field-channel and his share in the cost of acquiring the land for such field channel. The applicant shall be owner of such field-channel when it is constructed.