Section 11(3) in Maharashtra Land Improvement Schemes Act, 1942
(3)If any owner of the land included in the scheme desires to carry out himself any works which under the scheme are to be carried out in this land by the [Government] [This word was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] [, or as the case may be, the Company] [These words were inserted by Maharashtra 18 of 1973, section 8.] at the cost or part cost of the owner, he shall give notice in writing to that effect to the Executing Officer within twenty-one days of the publication of the scheme in the Official Gazette under section 9.
