Section 34(2) in The Maharashtra Irrigation Act, 1976
(2)The draft scheme shall contain the following particulars, that is to say—(i)The area to which scheme applies;(ii)The proposed field-channels and the most suitable alignment thereof;(iii)the approximate area which is likely to be needed for the construction of the field-channel and appurtenant works, the land which it is necessary to occupy for the construction of the field-channel and the area mentioned in clause (i);(iv)the survey numbers and the area of each of the lands to be benefited by the field-channel ; and the names of the holders or occupiers thereof;(v)the canal from which water is to be carried to the field-channel;(vi)the period within which each holder or occupier of land in the area mentioned in clause (iv) may construct either jointly or severally a field-channel for carrying water from the canal to his land;(vii)the approximate cost of construction of the field-channel;(viii)the extent of the liability of each holder or occupier of land for the construction of the field-channel;(ix)such other particulars as may be prescribed.
