Section 66D in The Bombay Tenancy and Agricultural Lands Act, 1948
66D. Neighbouring holder entitled to use surplus water on payment of rate.
- The neighbouring holder or any person on his behalf shall have the right to the use of any surplus water from the water course on payment of such rates as may be agreed upon between the parties, and on failure of agreement, as may determined by the Mamlatdar. If a dispute arises whether there is or is no surplus water in the water course, it shall be determined by the Mamlatdar, and his decision shall be final.]
