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[Cites 0, Cited by 0] [Section 73A(2)] [Section 73A] [Entire Act]

State of Maharashtra - Subsection

Section 73A(2)(vii) in The Irrigation laws (Amendment) Act, 1964

(vii)the period within which each permanent holder of land in the area mentioned in item (v) may construct either jointly or severally a water-course for carrying water from the canal to his land;