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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49] [Entire Act] State of Maharashtra - Subsection Section 49(j) in The Maharashtra Irrigation Act, 1976 (j)Whenever and so long as such person does not pay arrears of water rate even after requiring him to pay such arrears by a notice duly served on him.
