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[Cites 0, Cited by 0] [Section 114(2)] [Section 114] [Entire Act]

State of Maharashtra - Subsection

Section 114(2)(xxiii) in The Maharashtra Irrigation Act, 1976

(xxiii)under section 120, the guide lines subject to which the Canal Officer may commute any right contained in the record of rights which in his opinion cannot be continued having regard to the maintenance or management of any Second Class Irrigation Works;