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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Maharashtra - Subsection

Section 69(1) in The Maharashtra Irrigation Act, 1976

(1)An irrigation agreement may be cancelled by mutual consent between the Appropriate Authority and holders and occupiers of not less than two-thirds of, or not less than ninety-five per cent. of the holders and occupiers of, the land under agreement at the time of such cancellation.