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[Cites 0, Cited by 3] [Entire Act]

State of Tamilnadu - Section

Section 25 in Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000

25. Power to levy and collect fees.

- T-A farmers organisation may, for carrying out the purposes of this Act, and for achieving the objects of such organisation and performing its functions, levy and collect such fees not exceeding five hundred rupees per hectare per year from every water user, as may be prescribed, from time to time.