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[Cites 0, Cited by 0] [Section 105] [Entire Act]

State of Maharashtra - Subsection

Section 105(1) in The Maharashtra Irrigation Act, 1976

(1)On the publication of a notification in the Official Gazette under section 3 of this Act or from the date of modification of that notification under that section, any person desiring to construct a well in his land in the irrigable command of the canal referred to in such notification, shall inform the Canal Officer of his intention to do so.