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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(2) in The Maharashtra Irrigation Act, 1976

(2)The notification may also be published in such other manner in or in the vicinity of such lands as the Canal Officer may think fit. The Canal Officer shall also serve individual notices on all the holders and occupiers of lands situated within the irrigable command of the canal declared under sub-section (1).