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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Maharashtra - Subsection

Section 49(2)(b) in Maharashtra Land Revenue Code, 1966

(b)such annual rent as the Tahsildar may decide to be reasonable in cases: where the water course consists of a water channel and pipes laid over the surface; and where it consists of underground pipes, say, [at the rate of twenty-five paise or such amount as may be prescribed, whichever is higher] [Substituted 'at a rate of 25 paise' by Maharashtra Act No. 21 of 2017, dated 18.1.2017.] for every ten metres or a fraction thereof for the total length of land under which the underground pipe is laid.