Section 86(2) in The Maharashtra Irrigation Act, 1976
(2)But if water supply which increases the value of the holding is afterwards restored to the said land otherwise than at the cost of the inferior holder, the superior holder shall be entitled to enhance the rent in proportion to such increased value:Provided that the enhanced rent shall not in any case exceed the rent payable by the inferior holder before the abetment, unless the superior holder shall, independently of the provisions of this section, be entitled so to enhance the previous rent.
