Section 25A(4) in Maharashtra Land Improvement Schemes Act, 1942
(4)Notwithstanding anything contained in sub-section (3), the owner of the land in which any work has been carried out for the purposes of a scheme under this section shall be liable, pending the preparation of the statement under section 13 [or 13A] [These words were inserted by Bombay , 30 of 1958, section 15(1).], to maintain the work to the satisfaction of the Divisional Soil Conservation Officer [or Company Officer] [These words were inserted by Maharashtra 18 of 1973, section 18(3).] and repair it to his satisfaction which such time as he may fix and within provisions of sub-section (2) of section 14 shall apply in respect of the owner's liability under this section.
