Section 130 in The Maharashtra Irrigation Act, 1976
130. Power of State Government to de-notify any existing Second Class Irrigation Work.
The State Government may, subject to the condition of previous publication, by notification in the Official Gazette, direct that any existing Second Class Irrigation Work shall cease to be so, and thereupon, the provisions of this Part shall cease to apply in relation thereto, except as respects anything done or omitted to be done under this Part.
