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[Cites 0, Cited by 0] [Section 49(5)] [Section 49] [Entire Act]

State of Maharashtra - Subsection

Section 49(5)(b) in Maharashtra Land Revenue Code, 1966

(b)fails to maintain the water course in a proper state for repairs, he shall be liable to pay such compensation as may be determined by the Tahsildar for any damage caused on account of such failure.