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State of Maharashtra - Section

Section 49 in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005

49. Determining water rates for Lift Irrigation Water Users' Associations.

- The Appropriate Authority shall, in accordance with the rules made in this behalf, determine the separate water rates on volumetric basis for Lift Irrigation Water Users' Associations, considering the fact that all the expenditure for installation and organisation and maintenance of the Lift Irrigation Scheme is borne by Lift Irrigation Water Users' Associations.