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14. Rates for supply of water for irrigation.- (1) The Corporation may, after consultation with the State Government concerned, determine and levy rates for the bulk supply of water to that Government for irrigation, and fix the minimum quantity of water which shall be made available for such purpose. 7 (2) The rates at which such water shall be supplied by the State Government to the cultivators and other consumers shall be fixed by that Government after consultation with the Corporation.    |
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