Section 128 in The Maharashtra Irrigation Act, 1976
128. Duty of Talathi to report failure to effect repairs.
It shall be the duty of the Talathi of any village or any officer appointed for the purpose within the limits of which any Second Class Irrigation Work or portion of such work is situated, to report to the Tehsildar without delay any failure or neglect to carry out any of the repairs specified in section 125.
