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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Maharashtra - Subsection

Section 39(7) in The Maharashtra Management of Irrigation Systems by Farmers Rules, 2006

(7)Notwithstanding anything contained in sub-rule (1) to (6), the Authority to whom dispute has been preferred may for sufficient reasons to be recorded in writing condone the delay in filing the application of dispute beyond fifteen days.