Section 118(1) in The Maharashtra Irrigation Act, 1976
(1)A Second Class Irrigation Work shall be deemed to be a canal within the meaning of clause (2) of section 2 and to such work, the following sections and Parts only shall, so far as may be, apply, namely:—Section 2, Part II, sections 11, 14, 15, 17 to 21, and 23 to 30 (both inclusive), Part V, sections 49, 51, Part VII and Parts X to XII (both inclusive).
