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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Maharashtra - Subsection

Section 40(1) in The Maharashtra Irrigation Act, 1976

(1)Subject to the provisions of sub-section (2), the cost of any land and of the construction of the field-channel payable under the final scheme shall be paid by each holder either in lump sum within such period, or in such instalments not exceeding five with simple interest at such rate as may be fixed by the Appropriate Authority from time to time.