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State of Maharashtra - Section

Section 7 in The Maharashtra Irrigation Act, 1976

7. Chief controlling authority in irrigation matters.

The chief controlling authority in all matters connected with the construction, maintenance and managements of canal and matters incidental or supplemental thereto, in his region or regions, shall, in relation to canals of the State Government vest in the Additional Chief Engineer or an officer bearing any other designation, if any, specified in this behalf, and in relation to canals of the Company or a Zilla Parishad vest in such Canal Officer appointed by it as may be specified by it; subject to the superintendence, direction and control of the Chief Engineer and the State Government.