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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(2) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005

(2)The Water Users' Association shall have the power to levy the minimum charges in respect of the land for which water is not demanded or used for irrigation by the member:Provided that, no such minimum charge shall be levied if the water is not available as per the Sanctioned Water Use Entitlement.