Section 34(3) in The Maharashtra Irrigation Act, 1976
(3)The authorised Canal Officer shall publish the draft scheme in the Official Gazette, and shall also publish it in the manner prescribed in every village through which the field-channel is proposed to be taken together with a notice calling upon the holders or occupiers of the lands, and all persons affected by the scheme, to submit to him in writing their suggestions or objections within such period as may be specified in the notice.
