Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] State of Maharashtra - Subsection Section 13(2) in The Maharashtra Irrigation (Pimpri Water Supply) Rules, 1964 (2)The Executive Engineer may, if he considers it advisable, order the attachment to any vacant premises to be closed, in which case no charge shall be made for water.
