Section 116(1) in The Maharashtra Irrigation Act, 1976
(1)Notwithstanding anything contained in this Act, where a lift irrigation work has been constructed, maintained or controlled by a society before the commencement of the Act or any society desires after such commencement to construct, maintain or control any such work, and the society desires that certain provisions of this Act and rules made there under should apply to such work or all the lands within the irrigable command of the work or the lands adjoining thereto, the society shall make an application to the Canal Officer duly empowered by the Government in this behalf stating therein the location of the work, the area within the irrigable command of the work and the provisions of the Act and the rules made there under which should apply to such work or the lands aforesaid and such other particulars as the Canal Officer may require.
