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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(3)(d) in The Maharashtra Irrigation Act, 1976

(d)any part of a river (including its tributaries), stream, lake, natural collection of water or natural drainage-channel, to which the State Government may apply the provisions of section 11, or of which the water has been applied or used before the commencement of this Act for the purpose of any existing canal;