Section 58(2) in The Maharashtra Irrigation Act, 1976
(2)On receipt of an application for supply of water on yearly or seasonal basis under sub-section (1), a Canal Officer shall acknowledge the same forthwith. If the application is not in accordance with the prescribed form, the Canal Officer may return it to the applicant and direct the applicant to submit it again in the prescribed form duly completed before the date notified under sub-section (1). The application duly completed which is submitted before the date aforesaid shall also be duly acknowledged.
