Section 11 in Maharashtra Land Improvement Schemes Act, 1942
11. [ Power to enforce scheme. - (1) After a scheme has come into force under section 10, the Board [or Company, as the case may be,] [This section was substituted for the original by Bombay 37 of 1945, section 10, read with Bombay 29 of 1948, section 2.] shall appoint an officer to execute it.
(2)Every owner of land included in the scheme shall pay the costs or part costs as the case may be of the works which under the scheme are carried out by the [Government] [This word was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.][,or as the case may be, the Company] [These words were inserted by Maharashtra 18 of 1973, section 8.] in his land as the cost or part cost of the owner.(3)If any owner of the land included in the scheme desires to carry out himself any works which under the scheme are to be carried out in this land by the [Government] [This word was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] [, or as the case may be, the Company] [These words were inserted by Maharashtra 18 of 1973, section 8.] at the cost or part cost of the owner, he shall give notice in writing to that effect to the Executing Officer within twenty-one days of the publication of the scheme in the Official Gazette under section 9.(4)On receipt of such notice, the Executing Officer shall inform the owner of the works which are to be carried out in this land, and shall fix the date before which the owner shall carry out the works.(5)If such owner fails to carry out any work to the satisfaction of the Executing Officer before the date fixed by him or at any time expresses in writing to the Executing Officer his inability to do so, the Executing Officer may himself get the work carried out and the expenses incurred by the Executing Officer for the purpose shall be recovered from the owner.(6)Where the owner of any land included in the scheme is the [Government] [This word was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.], the Department of Government which has the control or management of such land, or the Executing Officer directed in this behalf by the Board or the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government [or the Company] [These words were inserted by Maharashtra 18 of 1973, section 8.], as the case may be, shall carry out the works which the [Government] [This word was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] is liable to carry out under the scheme.]
