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[Cites 0, Cited by 0] [Section 73A(2)] [Section 73A] [Entire Act]

State of Maharashtra - Subsection

Section 73A(2)(v) in The Irrigation laws (Amendment) Act, 1964

(v)the survey numbers and acreage of each of the lands to be benefited by the water-course; and the names of the permanent holders thereof;