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

State of Maharashtra - Subsection

Section 52(7) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005

(7)The Water Users' Association for giving its water quota, by consent of all the members, may enter into an annual tri-partie (Water Users' Association, Canal Officer and Private bodies of Company) agreement, as prescribed, so as to enable the private body or company to ensure increased agricultural production for the common interest of the members in the command area.