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[Cites 0, Cited by 0] [Section 51(3)] [Section 51] [Entire Act]

State of Maharashtra - Subsection

Section 51(3)(b) in The Maharashtra Irrigation Act, 1976

(b)The Appropriate Authority and the Canal Officer shall give publicity to such stoppage or reduction in supply of water or electricity, as the case may be, in such manner as they, in the circumstances of each case, may think fit.