Section 72(1) in The Maharashtra Irrigation Act, 1976
(1)Where, in the opinion of the Appropriate Authority, a canal is likely to irrigate lands not exceeding 200 hectares (500 acres) in area, then with a view to providing supply of water from such canal more economically in the public interest, the Appropriate Authority may, by notification in the Official Gazette, prepare a draft scheme for supply of water from such canal to such lands. The draft scheme shall provide for handing over the management of the canal and distribution of water there from to the Water Committee appointed under section 74.
