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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Maharashtra - Subsection

Section 74(5) in The Maharashtra Irrigation Act, 1976

(5)Any person aggrieved by the decision of the Water Committee may within forty-five days from the date of receipt of the decision of the Water Committee make an appeal to the Canal Officer or any officer duly empowered by the Appropriate Authority for the purpose.