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

State of Maharashtra - Subsection

Section 52(b) in The Maharashtra Irrigation Act, 1976

(b)the person or all the persons chargeable in respect of the water supplied through such field-channel, if no land derived benefit there from, shall be liable, or jointly liable, as the case may be, for the charges which shall be made for such use under the rules made in that behalf.