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[Cites 0, Cited by 0] [Section 119] [Entire Act]

State of Maharashtra - Subsection

Section 119(3) in The Maharashtra Irrigation Act, 1976

(3)For the purposes of revision under sub-section (1), the Canal Officer may enter by himself or through any officer authorised by him for the purpose upon any land adjacent to any work and may survey, demarcate and make a map of the same.