Section 34(1) in The Maharashtra Irrigation Act, 1976
(1)Where a Canal Officer especially authorised in this behalf by the Appropriate Authority (hereinafter referred to as the authorised Canal Officer) is of opinion that although water for irrigation is available in any area, but nevertheless lands capable of being irrigated there from, are not being irrigated, or are being prevented from being irrigated for any reason, and he is further of opinion that in the interest of the general public it is necessary so to do, he may prepare a draft scheme providing for the construction of field-channels for the supply of irrigation water to the best advantage in such area:Provided that, no scheme shall be prepared unless at least fifty-one percent of the holders or occupiers of the land or holders or occupiers of at least fifty-one percent of the land give a consent in writing to the preparation of such a scheme.
