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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Maharashtra - Subsection

Section 60(6) in The Maharashtra Irrigation Act, 1976

(6)Such water rates shall be levied for canal water supplied to the holders and occupiers for the purposes of irrigation as may be determined by the Appropriate Authority : Provided that, no such water rates shall be determined by any Zilla Parishad or by the Company except with the previous approval of the State Government.