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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Maharashtra - Subsection

Section 74(1) in The Maharashtra Irrigation Act, 1976

(1)After a scheme has come into force under section 73, the Appropriate Authority shall appoint a Water Committee to execute the scheme, subject to the superintendence, direction and control of the Canal Officer appointed by the Appropriate Authority for the purpose.