Section 44(1) in The Maharashtra Irrigation Act, 1976
(1)If at any time on an application of a Canal Officer not lower in rank than an Executive Engineer, the Appropriate Authority is satisfied that any land, or any right or interest of any person in any land required for the construction of a new canal, or a new field-channel under section 24, or for the maintenance, improvement or extension of an existing canal should be compulsorily acquired or extinguished, the Approximate Authority may acquire the land, right or interest by agreement or the State Government may acquire the land under the Land Acquisition Act, 1894, or the Zilla Parishad or the Company may make an application to the State Government for acquiring such land under that Act.
