Section 40 in The Maharashtra Irrigation Act, 1976
40. Mode of payment of cost of construction of field channels, etc.
(1)Subject to the provisions of sub-section (2), the cost of any land and of the construction of the field-channel payable under the final scheme shall be paid by each holder either in lump sum within such period, or in such instalments not exceeding five with simple interest at such rate as may be fixed by the Appropriate Authority from time to time.(2)Where any holder or occupier of land has constructed a field-channel at his own cost or made available any part of his land for its construction, the authorised Canal Officer shall determine the value of the construction, or as the case may be, the value of the land so made available, and the value so determined shall be deducted from the cost payable by the holder or occupier under sub-section (1).
