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[Cites 0, Cited by 1] [Section 2(5)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(5)(b) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(b)land [other than land falling in clause (c)] which has no assured perennial supply of water for irrigation, but has an assured supply of water for only one crop in a year, that is to say, land irrigated-
(i)seasonally by flow irrigation from any source constructed or maintained by the State Government or by any Zilla Parishad or from any other natural source of water; or
(ii)perennially by a lift [other than a lift referred to in item (ii) of clause (a)] from any source constructed or maintained by the State Government or by and Zilla Parishad or from any other natural source of water; or
(iii)perennially from a privately-owned well situated on land within the irrigable command of any irrigation project, or in the bed of a river, stream or natural collection of water or drainage channel (being a river, stream, natural collection of water or drainage channel which is a perennial source of water);