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 12] [Entire Act] State of Maharashtra - Subsection Section 12(4) in The Maharashtra Irrigation (Pimpri Water Supply) Rules, 1964 (4)If an owner fails to intimate an increase in the number of his taps he shall be charged for the additional taps from the date of the previous verification of his taps.
