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State of Maharashtra - Section

Section 18 in The Maharashtra Management of Irrigation Systems by Farmers Rules, 2006

18. Supply of Water as per entitlement.

- The applicable water entitlement as decided by the Maharashtra Water Resources Regulatory Authority (MWRRA) or the River Basin Agency (RBA) shall be supplied from time to time as per the Agreement to the Water Users' Association at appropriate level. It shall be the responsibility of the Canal Officer to monitor and ensure that every member of the Water Users' Association receives the quantum of water as per applicable water entitlement.