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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Maharashtra - Subsection

Section 45(1)(c) in Maharashtra Jeevan Authority Act, 1976

(c)unlawfully obstruct the flow of or flush, draw off, or divert, or take water from any water works belonging to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] or any water course by which any such water is supplied; or