Legal Document View

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
[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Maharashtra - Subsection

Section 52(1)(i) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005

(i)to collect prescribed service charges for operation and maintenance from the Lower Level Water Users' Association and to remit its share to the Upper Level Association, or, the concerned canal officer, as the case may be;