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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(10) in The Maharashtra Water Resources Regulatory Authority Act, 2005

(10)
(a)The Authority shall strive to make the water available to the drought prone areas of the State;
(b)The Authority shall ensure that the funds made available to a drought prone district are spent preferably in the areas, where irrigation facilities are less than the other areas of that district.