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[Cites 0, Cited by 0] [Section 25AA(2)] [Section 25AA] [Entire Act]

State of Maharashtra - Subsection

Section 25AA(2)(iv) in The Irrigation laws (Amendment) Act, 1964

(iv)the lands, if any, to be acquired for the purposes of the water-course and the nature of any right or interest therein, which is to be extinguished and the approximate cost of such acquisition;