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[Cites 0, Cited by 0] [Section 25AG] [Entire Act]

State of Maharashtra - Subsection

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

(2)Nothing in sub-section (1) shall affect the right of the State Government to recover the cost of the acquisition of land under section 25AC and the cost of the construction of the water-course payable by any holder of land under the final scheme.