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[Cites 0, Cited by 0] [Section 25AA(2)] [Section 25AA] [Entire Act]

State of Maharashtra - Subsection

Section 25AA(2)(vii) in The Irrigation laws (Amendment) Act, 1964

(vii)the period within which each holder of land in the area mentioned in item (v) may construct either jointly or severally a water-course for carrying water from the canal to his land;