Section 13 in Maharashtra Land Improvement Schemes Act, 1942
13. [ Statement.] [This section was substituted for the original by Bombay 7 of 1945, Section 13.]. - (1) [In the case of any work under the scheme, wholly carried out before the commencement of the Bombay Land Improvement Schemes (Extension and Amendment) Act, 1958, the Executing Officer] [This portion was substituted for the words 'the Executing Officer' by Bombay 30 of 1958, section 8(1).] shall prepare a statement giving for any specified area the following particulars :-
(a)(i)the work done;(ii)the cost thereof;(iii)the total amount to be recovered from the owners [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 10.];(iv)the general rate per acre or per rupee of assessment per annum at which such amount is to be recovered from the owners;(v)the period within which such amount is to be recovered;(vi)[ the work which, in his opinion, shall be maintained and repaired individually or jointly and the names of such person or persons;] [This clause was substituted for the original by Bombay 73 of 1948, section 8.](b)If in the case of any survey number or sub-division of a survey number the owner is not liable to maintain or repair works therein, or if the cost is to be recovered from an owner of a rate other than the general rate, a list of such survey numbers or sub-divisions and the rate at which the cost is to be recovered from the owner of such survey numbers or sub-divisions;(c)a map showing the work carried out in the village;(d)such other matters as may be prescribed.(2)When the statement is prepared under this section any rights and liabilities shown therein shall be entered in the record of rights [or where there is no record of rights, in the prescribed village record] [These words were substituted for the words, figures and letter 'maintained under Chapter XA of the Bombay Land Revenue Code, 1879' by Bombay 30 of 1958, section 8(2).] and in the village accounts in such manner as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may prescribe and shall thereupon from part of such record of rights [or as the case may be, of such village record and of the village accounts] [These word were substituted for the words 'and of the village accounts' by Bombay 30 of 1958, section 8(2).].
