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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(q) in The Maharashtra Water Resources Regulatory Authority Act, 2005

(q)"Prescribed Authority" means any authority at various levels within the water resources management system that has been duly authorised by the Authority to determine and declare, on an annual or seasonal basis, the quota or amount of water available within a system for use as an allocated percentage of the Entitlements duly issued by the Authority;