Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 114(2)] [Section 114] [Entire Act] State of Maharashtra - Subsection Section 114(2)(xv) in The Maharashtra Irrigation Act, 1976 (xv)under section 71, providing for distribution and payment of compensation for damages in respect of any land under any irrigation agreement when such agreement is cancelled;