Section 75(1)(d) in The Maharashtra Irrigation Act, 1976

[Cites 0, Cited by 0] [Section 75(1)] [Section 75] [Entire Act]

State of Maharashtra - Subsection

Section 75(1)(d) in The Maharashtra Irrigation Act, 1976

(d)failure or stoppage or diminution of the water in a canal when such failure or stoppage or diminution is due to—

(i)any cause beyond the control of the Appropriate Authority;

(ii)the execution of repairs, alterations or additions to the canal ; or

(iii)any measures considered necessary by any Canal Officer duly empowered in this behalf for regulating the proper flow of water in the canal, or for maintaining the established course of irrigation or for conserving supply of water under clause

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 75(1)(d) in The Maharashtra Irrigation Act, 1976