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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

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

(d)"Appropriate Authority" means the Appropriate Authority as defined in clause (2) of section 2 of the Maharashtra Irrigation Act, 1976 and also includes Maharashtra Water Resources Regulatory Authority and Irrigation Development Corporations established by the State Government by Acts of the State Legislature;