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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(1) in The Maharashtra Irrigation (Pimpri Water Supply) Rules, 1964

(1)Subject to sub-rule (3) of rule 4, all rents and charges shall be payable primarily by the owners of premises to which water is supplied under these rules :Provided that, the Executive Engineer may receive payment from an agent or a tenant duly authorised by the owner.