Section 11(a) in The Maharashtra Water Resources Regulatory Authority Act, 2005
(a)[ to determine the criteria for the distribution of Entitlements by the River Basin Agencies, within each Category of Use, on such terms and conditions as may be prescribed, after sectoral allocation is made under section 16A;] [[Clause (a) was substituted by Maharashtra 21 of 2011, section 3(1), (w.e.f. 8-6-2005).
