Section 121 in The Maharashtra Irrigation Act, 1976
121. Power of State Government where works are under taken increasing supply.
In the event of the State Government undertaking at their own cost any work whereby the supply of water in any Second Class Irrigation Work is increased beyond the amount of such supply at the time the Irrigation Record-of-Rights was prepared or revised, the State Government may, without prejudice to any rights so recorded, direct that the right to such surplus water shall vest in the State Government, and shall be applied as the State Government may deem fit; and Irrigation Record-of-Rights shall be revised in accordance with such direction.
