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[Cites 0, Cited by 0] [Section 93(1)] [Section 93] [Entire Act]

State of Maharashtra - Subsection

Section 93(1)(g) in The Maharashtra Irrigation Act, 1976

(g)causes or knowingly and wilfully permits cattle to graze upon any canal or flood embankment, or tethers or causes, or knowingly and wilfully permits cattle to be tethered, upon any such canal or embankment, or roots up any grass or other vegetation growing on any such canal or embankment, or removes, cuts or in any way injures or causes to be removed, cut, or otherwise injured any tree, bush, grass or hedge intended for the protection of such canal or embankment;