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State of Maharashtra - Section

Section 5 in The Irrigation laws (Amendment) Act, 1964

5. Insertion of new section 43A in Bombay VII of 1879.

- In Part V of the Bombay Irrigation Act, after section 43, the following new Section shall be inserted, namely :-"43A. Provisions of this Part not to apply to acquisition under section 25AC. - The provisions in relation to compensation in this Part shall not apply to compensation claimed or awarded under the provisions of section 25AC."