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[Cites 0, Cited by 0] [Section 38(3)] [Section 38] [Entire Act]

State of Maharashtra - Subsection

Section 38(3)(iii) in The Maharashtra Management of Irrigation Systems by Farmers Rules, 2006

(iii)Whether loan and advances and debts made by the Water Users' Association on the basis of security have been properly secured and the terms on which such loans and advances are made or debts are incurred are not prejudicial to the interest of the Water Users' Association and its members.