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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(c) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005

(c)"Applicable Water Entitlement (Water Quota)", in relation to a reservoir supported canal system, means the total volume of water guaranteed to be supplied to a Water Users' Association at the agreed point of supply, in any year arrived at according to the rules made under this Act, by the Appropriate Authority and in the case of Minor Irrigation Projects having only one Water Users' Association, available water for Irrigation at Canal Head;