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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(2) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005

(2)The Priority-I List shall include the mandatory nature of works which are absolutely essential for passing of designated discharge, control and measuring and conveyance of water, by flow under gravity in the area of operation of Water Users' Associations. The Priority-II List shall include the works other than those mentioned in Priority-I which although necessary for the efficient functioning of Water Users' Associations, can be taken up after the Priority-I works.