Section 42(1) in The Maharashtra Irrigation Act, 1976
(1)Whenever a dispute arises between two or more persons in regard to their mutual rights or liabilities in respect of the use, construction or maintenance of a field-channel, or among joint owners of a field channel, as to their respective shares of the expense of constructing or maintaining such field-channel, or as to the amounts severally contributed by them towards such expense, or as to failure on the part of any owner to contribute his share, a person interested in the matter of such dispute may apply in writing to a Canal Officer duly empowered to receive such application, stating the matter in dispute.
