Section 5(4) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Grant of Surplus Lands Taken over from Industrial Undertakings Order, 1970
(4)The Corporation shall construct, if necessary, for better management and cultivation of the Corporation lands roads, structures, works, wells and the like subject to the provisions of the Code, or any other law for the time being in force. The Corporation shall allow any person authorised by the State Government or the Collector concerned to construct channels, drains or to lay down pipelines for the benefit of his lands.
