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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Maharashtra - Subsection

Section 62(c) in The Maharashtra Irrigation Act, 1976

(c)when duly made in accordance with the provisions of this Chapter shall be binding according to the terms of the agreement, on the holders and occupiers of—
(i)all the lands within the irrigable command of a canal (including wet lands) in the village or in other specified area cultivated with the crops under agreement at the time from which the agreement has effect: