Section 119 in The Maharashtra Irrigation Act, 1976
119. Revision of Irrigation Record-of Rights.
(1)The Irrigation Record-of-Rights prepared in respect of any Second Class Irrigation Work and in force immediately before the commencement of this Act in any part of the State shall be deemed to be Irrigation Record-of-Rights for such Second Class Irrigation Work and such Irrigation Record-of-Rights may, from time to time, be revised by a Canal Officer duly empowered in this behalf who shall be a Revenue Officer not below the rank of Tehsildar.(2)For settling the claims of any persons during the course of such revision, the Canal Officer may ascertain the nature of the right from the records of Government and the evidence of any person likely to be acquainted with the same and any other documentary or oral evidence which the parties concerned or their witnesses may produce.(3)For the purposes of revision under sub-section (1), the Canal Officer may enter by himself or through any officer authorised by him for the purpose upon any land adjacent to any work and may survey, demarcate and make a map of the same.
