Section 23(1) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1)Notwithstanding any agreement, usage or custom to the contrary, if it appears to the [State] [This word was substituted for the word 'Provincial' by Adaptation of Laws, Order, 1950.] Government that the construction, maintenance or repairs of any bunds protecting any land held by a tenant is neglected, due to a dispute between the landlord and the tenant or for any other reason, it may by an order in writing direct that the construction, maintenance or repairs shall be carried out by such persons as may be specified in the order and the cost thereof shall be recoverable from the person in actual possession of the land as arrears of land revenue.
