Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17A(2)] [Section 17A] [Entire Act]

State of Maharashtra - Subsection

Section 17A(2)(iv) in The Irrigation laws (Amendment) Act, 1964

(iv)the lands, if any, to be acquired for the purposes of the water-course and the nature of any right or interest therein, which is to be extinguished, and the approximate cost of such acquisition;