Section 51(1) in The Maharashtra Irrigation Act, 1976
(1)Every agreement for the supply of canal water to any land, building or other immovable property shall be transferable therewith and shall be presumed to have been so transferred whenever a transfer of such land, building or other immovable property takes place:Provided that an agreement for the supply of canal water to any leased land made in favour of a lessee after the land is leased to him shall, on transfer of such land, not be so transferable therewith, and shall stand revoked; and the Appropriate Authority may thereafter sanction supply of such canal water either in full or in part to any land or lands as the circumstances of the case may require.
