Section 13A(2) in Maharashtra Land Improvement Schemes Act, 1942
(2)After the whole of the work under such scheme is carried out the Executing Officer shall prepare-(a)the final statement specifying therein(i)the work carried out;(ii)the total cost of the whole work;(iii)the balance after deducting from the total cost the interim amount set out in the interim statement [including the rate of interest and the amount to be recovered at such rate and any matter incidental thereto;] [This portion was added by Maharashtra 18 of 1973, section 11.](iv)in relation to such balance, the balance amount to be recovered from the owners as cost or part cost;(v)the period within which such amount is to be recovered;(vi)the names of persons from whom such amount is recoverable;(vii)the general rate per acre or per rupee of assessment, per annum at which the amount specified under clause (iv) should be recovered;(viii)if in the case of any survey number or sub-division of a survey number the amount recoverable from the owner thereof is to be recovered at a rate other than general rate, such rate and a list of all such survey numbers or sub-divisions;(ix)the work which, in his opinion, shall be maintained and repaired individually or jointly and the names of such persons;(x)such other particulars as may be prescribed; (b) a map showing the work carried out in the village.
