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[Cites 0, Cited by 0] [Section 114(2)] [Section 114] [Entire Act]

State of Maharashtra - Subsection

Section 114(2)(xxi) in The Maharashtra Irrigation Act, 1976

(xxi)under section 105, prescribing the manner in which a person desiring to construct a well in his land under the irrigable command of a canal is required to inform the Canal Officer;