Section 29 in The Maharashtra Irrigation Act, 1976
29. Canal Officer after enquiry may authorise supply or declare applicant to be joint owner.
On receipt of any such application, the Canal Officer shall serve notice on the owner to show cause why such authority should not be granted, or such declaration should not be made, and, if no objection is raised or if any objection is raised and is found to be insufficient or invalid shall, subject to the approval of the next superior Canal Officer, either authorise the applicant to use the field-channel or declare him to be a joint owner thereof on such conditions as to the payment of compensation or rent or otherwise as may appear to him equitable.
