Section 13A in Maharashtra Land Improvement Schemes Act, 1942
13A. [ Executing Officer to prepare recovery statements and entries to be made in Record of Rights, etc. - (1) Save as otherwise provided in section 13, the Executing Officer shall, on the completion of part of any work to be carried out, under a scheme, prepare an interim statement specifying therein -
(i)the part of the work carried out;(ii)the cost of such part calculated on the basis of the works cost as recorded in the works register maintained by the Executing Officer;(iii)the interim amount to be recovered from the owners in respect of the work so carried out [including the rate of interest and the amount to be recovered at such rate and any matter incidental thereto;](iv)the period within which such amount is to be recovered;(v)the general rate per acre or per rupee of assessment per annum at which such amount is to be recovered from the owners;(vi)if in the case of any survey numbers or sub-divisions of survey numbers, the amount to be recovered under clause (iii) is to be recovered at a rate other than the general rate, such rate;(vii)the names of the persons from whom such amount is recoverable;(viii)such other particulars as may be prescribed.(2)After the whole of the work under such scheme is carried out the Executing Officer shall prepare-(a)the final statement specifying therein(i)the work carried out;(ii)the total cost of the whole work;(iii)the balance after deducting from the total cost the interim amount set out in the interim statement [including the rate of interest and the amount to be recovered at such rate and any matter incidental thereto;] [This portion was added by Maharashtra 18 of 1973, section 11.](iv)in relation to such balance, the balance amount to be recovered from the owners as cost or part cost;(v)the period within which such amount is to be recovered;(vi)the names of persons from whom such amount is recoverable;(vii)the general rate per acre or per rupee of assessment, per annum at which the amount specified under clause (iv) should be recovered;(viii)if in the case of any survey number or sub-division of a survey number the amount recoverable from the owner thereof is to be recovered at a rate other than general rate, such rate and a list of all such survey numbers or sub-divisions;(ix)the work which, in his opinion, shall be maintained and repaired individually or jointly and the names of such persons;(x)such other particulars as may be prescribed; (b) a map showing the work carried out in the village.(3)The rights and liabilities shown in the interim statement and the final statement shall be entered in the record of rights or where there is no record of rights in the prescribed village record and in the village accounts in such manner as the State Government may prescribe and shall thereupon from part of such record of rights or as the case may be, the village record and of the village accounts.] [Section 13A was inserted by Bombay 30 of 1958, section 9.]
