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[Cites 0, Cited by 0] [Section 21A] [Entire Act]

State of Maharashtra - Subsection

Section 21A(9) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(9)Tank-bed lands shall be permanently demarcated in appropriate parcels by the Collector or in consultation "with the district level officer of the Organisation which has constructed and/or manages the tanks" in respect of such lands.