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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Maharashtra - Subsection

Section 70(2) in The Maharashtra Irrigation Act, 1976

(2)An order of the Canal Officer under this section shall be in writing and shall be published in some prominent place in the village or in any specified area concerned and shall be proclaimed by beat of drum; and thereupon the irrigation agreement shall cease to have effect.