Section 17 in The Maharashtra Irrigation Act, 1976
17. Notice to occupier of building, etc
Where a Canal Officer proposes under the provisions of section 13, 14 or 15 to enter into any building or enclosed court or garden attached to a dwelling house, not supplied with water from a canal, and not adjacent to a flood embankment, he shall give to the occupier of such building, court or garden such reasonable prior notice as the urgency of the case will allow.Canal crossings
