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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Maharashtra - Subsection

Section 52(4) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005

(4)Without prejudice to the generality of the provisions of sub-section (1), it shall also be the function of a Project Level Association to assist the Canal Officer in assessment of the water charges for non-irrigation use, which are to be remitted by such users to the Canal Officer.