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[Cites 0, Cited by 0] [Section 17A(2)] [Section 17A] [Entire Act]

State of Maharashtra - Subsection

Section 17A(2)(vii) in The Irrigation laws (Amendment) Act, 1964

(vii)the period within which each pattedar or occupier of land in the area mentioned in item (v) may construct either jointly or severally a water-course for carrying water from the canal to his land;