Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 52] [Entire Act] State of Maharashtra - Subsection Section 52(a) in The Maharashtra Irrigation Act, 1976 (a)the person or all the persons on whose land such water has flowed, if such land has derived benefit there from, or
