Section 85 in The Maharashtra Irrigation Act, 1976
85. Abetment of revenue demand on interruption of water supply.
If compensation is awarded under section 82 on account of a stoppage or diminution of supply of water in respect of any land paying revenue to the State Government, and the amount of the revenue payable on account of such land has been fixed with reference to the water advantages appertaining thereto, the holder of the said land shall be entitled to an abatement of the amount of revenue payable to such extent as shall be determined by the Collector.
