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

State of Maharashtra - Subsection

Section 18(d) in The Maharashtra Water Conservation Corporation Act, 2000

(d)to review and advise on the taxes and fees, water rates etc., to be levied on the farmers benefited due to recharge of wells located in the watersheds which is developed under any watershed development scheme implemented in the areas of the Corporation and local bodies which have entered into agreement with the Corporation;