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State of Maharashtra - Section

Section 32 in The Maharashtra Irrigation Act, 1976

32. Cancellation of sanction to supply of water for failure to maintain field channels.

If a Canal Officer duly empowered in this behalf is satisfied that the owner of a field-channel has persistently failed to repair the field channel and the Canal Officer accordingly was required to carry out the repairs under section 31, the Canal Officer may by an order in writing with the previous approval of the Officer who is next higher in rank revoke the sanction for the supply of water to the owner of that field-channel:Provided that no such order shall be made without giving to the owner of the field-channel a reasonable opportunity of being heard.