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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(2) in The Maharashtra Water Resources Regulatory Authority Act, 2005

(2)Use of the water for the purposes of agriculture, through any existing bore well, tube well or other well in the command area of a project on the date of commencement of this Act, shall be allowed to continue till such date as may be notified by the Authority.