Section 119(1) in The Maharashtra Irrigation Act, 1976
(1)The Irrigation Record-of-Rights prepared in respect of any Second Class Irrigation Work and in force immediately before the commencement of this Act in any part of the State shall be deemed to be Irrigation Record-of-Rights for such Second Class Irrigation Work and such Irrigation Record-of-Rights may, from time to time, be revised by a Canal Officer duly empowered in this behalf who shall be a Revenue Officer not below the rank of Tehsildar.
