Section 3(3) in The Maharashtra Irrigation Act, 1976
(3)A Canal Officer not below the rank of an Executive Engineer may, with the previous sanction of a Canal Officer not below the rank of a Superintending Engineer, declare any land to be “not commanded” if it can be irrigated only by such use of water which in the opinion of the Canal Officer is excessive or by means of a field channel which passes through an area which the Canal Officer considers it desirable to avoid.
