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[Cites 0, Cited by 0] [Section 114(2)] [Section 114] [Entire Act]

State of Maharashtra - Subsection

Section 114(2)(xiv) in The Maharashtra Irrigation Act, 1976

(xiv)under section 68, providing for remission of rates charged for supply of water under an irrigation agreement, where there has been a failure of crops or failure to deliver water owing to a defect in the head works or distribution system of a canal; and for deduction from rates under clause (e) of that section;