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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Maharashtra - Subsection

Section 59(1) in The Maharashtra Irrigation Act, 1976

(1)Such rates shall be liveable for canal water supplied for purposes of irrigation, or for any other purpose under this Chapter as shall from time to time be determined by the Appropriate Authority: Provided that the water rates levied by the Company or the Zilla Parishad shall be determined with the previous approval of the State Government.