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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(4) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005

(4)Within one month of the joint inspection, a list of the items of works which need to be carried out for rehabilitation of the canal system, based on the findings of such joint inspection and in accordance with the directives and orders of the Appropriate Authority and agreed to between the Canal Officer and the Water Users' Association, shall be prepared.