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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(3) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005

(3)The Appropriate Authority shall have the power to levy the minimum charges as prescribed to the Water Users' Association if water is not demanded or used for irrigation by Water Users' Association in a season as per the Applicable Water Use Entitlement.