Section 69 in The Maharashtra Irrigation Act, 1976
69. Cancellation of agreement by mutual consent.
(1)An irrigation agreement may be cancelled by mutual consent between the Appropriate Authority and holders and occupiers of not less than two-thirds of, or not less than ninety-five per cent. of the holders and occupiers of, the land under agreement at the time of such cancellation.(2)The provisions of sections 64 and 65 shall apply to the cancellation of an irrigation agreement as if consent to the cancellation were consent to the making of such agreement.
