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[Cites 0, Cited by 0] [Section 72(2)] [Section 72] [Entire Act]

State of Maharashtra - Subsection

Section 72(2)(e) in The Maharashtra Irrigation Act, 1976

(e)the water rate at which water may be supplied to each land included in the scheme: Provided that, no water rate shall be determined by any Zilla Parishad or the company except with the previous approval of the State Government;