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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Maharashtra - Subsection

Section 68(c) in The Maharashtra Irrigation Act, 1976

(c)at any time when the amount of water available is deficient, or when damage is anticipated to the canal if a full discharge of water is delivered, its supply may be regulated in such manner as any Canal Officer duly empowered in this behalf may determine;