Section 88(4) in The Maharashtra Irrigation Act, 1976
(4)(a)Any other sum due to the State Government or to Canal Officer under the provisions of this Act whether on behalf of the State Government or any other person under Part IV of this Act which is not paid when demanded shall, and(b)any rent or instalment thereof payable to the owner of the field channel which is not paid when it becomes due may, on behalf of the owner, be recoverable as an arrear of land revenue in accordance with the provisions of the Maharashtra Land Revenue Code, 1966.
