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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(2) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005

(2)The Water Users' Associations shall also have the freedom of using groundwater in their command area, in the prescribed manner, in conjunction with canal water or otherwise:Provided that, there shall not be any extra charge to be paid to the Appropriate Authority for use of such groundwater.