Section 77 in The Maharashtra Irrigation Act, 1976
77. Compensation for damage caused by entry on land, etc.
(1)In every case of entry upon any land or building under section 12, section 13, section 14 or section 15 or section 22 or section 36, the Canal Officer or person making the entry shall ascertain and record the extent of the damage, if any, caused by the entry, or in the execution of any work, to any crop, tree, building or other property.(2)Within one month from the date of such entry referred to in sub-section (1), compensation shall be tendered by a Canal Officer duly empowered in this behalf to the holder or owner of the property damaged.(3)If such tender is not accepted, the Canal Officer shall forthwith refer the matter to the Collector for the purpose of making inquiry as to the amount of compensation and deciding the same.
