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[Cites 0, Cited by 0] [Section 73F] [Entire Act]

State of Maharashtra - Subsection

Section 73F(2) in The Irrigation laws (Amendment) Act, 1964

(2)Nothing in sub-section (1) shall affect the right of the State Government to recover the cost of the acquisition of land under section 73C and the cost of the construction of the water-course payable by any permanent holder of land under the final scheme.