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[Cites 0, Cited by 0] [Section 17A(2)] [Section 17A] [Entire Act]

State of Maharashtra - Subsection

Section 17A(2)(iii) in The Irrigation laws (Amendment) Act, 1964

(iii)the approximate area which is likely to be needed for the construction of the water-course, the land which it is necessary to occupy for the construction of the water-course and the plan indicating the land;