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 57(1)] [Section 57] [Entire Act]

State of Maharashtra - Subsection

Section 57(1)(ii) in Maharashtra Horticulture Development Corporation Act, 1984

(ii)for the purposes of (a) carrying water or electricity from a source of supply to or (b) constructing any drainS, channels, pathways for carrying smooth working of the activities of the farm or estate through any intervening plots, any person authorised in this behalf by the Corporation (hereinafter in this section referred to as "the authorised person"), may lay down, place, maintain, alter, remove or repair any water supply, or electricity lines, channels or other appliances or apparatus in, on, under, over, along or across any land in such areas.