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[Cites 0, Cited by 4] [Entire Act]

State of Maharashtra - Section

Section 4 in The Maharashtra Irrigation Act, 1976

4. Wet land.

Land is said to be wet,—
(a)when it is classed in the village record under any description which the State Government may, by rules made under this Act, declare to have the meaning of ‘wet’ for the purposes of this section; or
(b)When it has been declared by a Canal Officer, duly empowered by the Appropriate Authority, to be wet.