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[Cites 0, Cited by 0] [Section 2(14)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(14)(e) in Maharashtra Land Revenue Code, 1966

(e)the renewal or reconstruction of any of the foregoing works, or alterations therein or additions thereto; but does not include -
(i)temporary wells and such water-channels, embankments, levellings, enclosures or other works, or petty alterations in, or repairs to such works, as are commonly made by cultivators of the locality in the ordinary course of agriculture; or
(ii)any work which substantially diminishes the value of any land wherever situated, in the occupation of any other person, whether as occupant or tenant;