Section 3(4) in The Maharashtra Khar Lands Development Act, 1979
(4)Without prejudice to the generality of the foregoing provisions, the State Government shall have power—(a)to notify developments and works already done by the former Board;(b)to take over all the works of the former Board, which are either completed or which are not completed, for completion and operation;(c)to levy and collect a cess on all lands developed under the schemes, which are completed either by the State Government or by the former Board and which are taken over by the State Government, from the date to be notified by the State Government for each scheme separately;(d)to cause surveys to be made of all khar lands and prepare a master plan of the khar lands schemes to be developed under this Act;(e)to prepare a list of—(i)all khar lands schemes, whether completed, under construction or proposed;(ii)the lands benefited or to be protected under each scheme;(iii)the names of the owners, occupiers and holders of such lands, benefited by each individual scheme;(f)to form groups of individual schemes for the convenience of execution, operation and maintenance;(g)to prepare schemes for the construction, maintenance and preservation of embankments and other prescribed objects;(h)to regulate inland waterways and remove encroachments on such waterways;(i)to supervise all works in connection with better cultivation of reclaimed khar lands;(j)to provide for closure or regulation, wholly or partially, of any creek, river or other inland waterways or for construction or reconstruction, for the purpose of protection or better cultivation or other beneficial use of reclaimed khar lands;(k)to examine, pursue and monitor programmes for providing irrigation facilities in the reclaimed khar lands;(l)to provide for supply of sweet water for better cultivation of reclaimed khar lands;(m)to remove shrubs and provide for levelling of lands and construction or reconstruction of inner embankments;(n)to provide for prohibiting or regulating fishing and fish breeding or for developing facilities therefore;(o)to control the danger and nuisance of certain animals which cause damage to the embankments;(p)to develop or prohibit or regulate use of tidal lands for salt pans;(q)to establish or cause to be established research centres for better cultivation of khar lands and for other purposes;(r)to reclaim tidal lands for the purpose of bringing them under cultivation or making their use for other beneficial purposes;(s)generally to do all that is necessary or expedient for carrying out the objects of this Act.
