Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Maharashtra - Subsection Section 4(2) in Maharashtra Fisheries Act, 1960 (2)The State Government may, also by like notification, apply such rules, or any of them, to any private water, with the consent in writing of the owner thereof, and of all persons having for the time being any exclusive right of fishery therein.
