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[Cites 0, Cited by 0] [Section 119] [Entire Act]

State of Maharashtra - Subsection

Section 119(2) in The Maharashtra Irrigation Act, 1976

(2)For settling the claims of any persons during the course of such revision, the Canal Officer may ascertain the nature of the right from the records of Government and the evidence of any person likely to be acquainted with the same and any other documentary or oral evidence which the parties concerned or their witnesses may produce.