Section 25(2) in The Maharashtra Irrigation Act, 1976
(2)Upon such deposit being made, the Canal Officer shall cause inquiry to be made into the most suitable alignment for the field channel and shall mark out the land, which in his opinion, it will be necessary to occupy for the construction thereof. Thereafter, he shall forthwith publish a notification in every village through which the field-channel is proposed to be taken, that so much of such land as is situated, within such village has been so marked out. Such notification shall state that suggestions or objections received by the Canal Officer within thirty days of the publication of such notification shall be duly considered after hearing the parties, if necessary.
