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

State of Maharashtra - Subsection

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

(h)to assess water charges payable from the members and send bills in the prescribed form; and to remit to the Canal Officer the water charges within the prescribed period against the bills received from the Canal Officer;