Section 116(2) in The Maharashtra Irrigation Act, 1976
(2)On receipt of the application under sub-section (1), the Canal Officer shall verify the contents of the application and shall forward the application to the State Government with his own remarks thereon. In forwarding the remarks, the Canal Officer shall in particular examine the provisions of the Act and the rules which the society desires should be made applicable to the lift irrigation work and the aforesaid lands and offer his remarks on the extent of protection the society is likely to receive in relation to such work or lands whether or not it is necessary to extend any other provisions of the Act or rules or whether or not provisions of the Act or rules specified by him should not be applied to such work and lands and the consequences flowing from the application of such provisions to the lift irrigation work and lands.
