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[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Maharashtra - Subsection

Section 52(1)(a) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005

(a)to seek the following information from the Upper Level Association or the concerned Canal Officer, as the case may be, and maintain its record and pass it on to its members,-
(i)Applicable Water Use Entitlement of such Association and that of its members;
(ii)Number of rotations planned;
(iii)Irrigation interval fixed;