Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25] [Entire Act] State of Maharashtra - Subsection Section 25(1) in The Maharashtra Irrigation Act, 1976 (1)If the Canal Officer considers the construction of such field channel expedient, he may call upon the applicant to deposit any part of the expense, such officer may consider necessary.
