Section 120 in The Maharashtra Irrigation Act, 1976
120. Commutation of rights.
Where a Canal Officer duly empowered in this behalf finds that, having due regard to the maintenance or management of any Second Class Irrigation Work, any right contained in the Irrigation Record-of Rights cannot continue to be exercised to the extent recorded therein, he shall (subject to such rules as the State Government may from time to time prescribe in this behalf) commute such right wholly or in part either by payment to the holder of such right of a sum of money in lieu thereof, or by the grant of land, or in such other manner as he may think fit; and he shall revise the Irrigation Record-of-Rights accordingly.
