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[Cites 0, Cited by 0] [Section 75(1)] [Section 75] [Entire Act]

State of Maharashtra - Subsection

Section 75(1)(g) in The Maharashtra Irrigation Act, 1976

(g)of section 49. (2) Any person, who suffers loss from any stoppage or diminution of his water-supply due to any of the causes specified in clause (d) of the proviso to sub-section (1), shall be entitled to such remission of the water rate payable by him as may be authorised by the Appropriate Authority.