Section 5(1)(a) in The Mamlatdar's Courts Act, 1906

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State of Maharashtra - Subsection

Section 5(1)(a) in The Mamlatdar's Courts Act, 1906

(a)to remove or cause to be removed any impediment, erected otherwise than under due authority of law, to the natural flow in a defined channel or otherwise of any surface water naturally rising in or falling on any land used for agriculture, grazing, trees or crops, on to any adjacent land, where such impediment causes or is likely to cause damage to the land used for such purpose or to any such grazing, trees or crops thereon;

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State of Maharashtra - Subsection

Section 5(1)(a) in The Mamlatdar's Courts Act, 1906