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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Maharashtra - Subsection

Section 52(3) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005

(3)Without prejudice to the generality of the provisions of sub-section (1), it shall also be the function of a Water Users' Association to send a copy of the bill of the water charges assessed under clause (h) of sub-section (1) to the Canal Officer concerned.