Section 39 in The Maharashtra Irrigation Act, 1976
39. Consequences of completion of construction of field channels.
(1)When the construction of a field-channel as provided in the final scheme is duly completed,—(a)the authorised Canal Officer shall issue a certificate to that effect in the prescribed form, and(b)the Appropriate Authority or the authorised Canal Officer, if so empowered by the Appropriate Authority, shall by order in writing transfer the land occupied by the field-channel to all holders or occupiers of land benefitted by the field-channel; and thereupon, the land so transferred together with the field-channel shall vest in such holders or occupiers and the provisions of sections 27 to 33 (both inclusive) shall apply to such holders or occupiers as they apply in relation to an owner of a field-channel.(2)Nothing in sub-section (1) shall affect the right of the Appropriate Authority to recover the cost of land and the cost of the construction of the field-channel payable by any holder or occupier of land under the final scheme.
