Section 4 in Maharashtra Land Improvement Schemes Act, 1942
4. Power of [Board or Company] [These words were substituted for the words 'Board' by Maharashtra 18 of 1973, Section 4(3).] to direct the preparation of a land improvement scheme and matters for which scheme may be prepared.
- [(1) The Board or the Company] [These words were substituted for the words 'The Board' by Maharashtra 18 of 1973, Section 4(1)(a).] may direct the preparation of a land improvement scheme of any area within its jurisdiction. A scheme may make provision for any of the following matters, namely:-(i)preservation and improvement of soil;(ii)prevention of erosion of soil;(iii)improvement of water supply [including the construction or improvement of wells and other underground water resources, and exploitation of those resources;] [This portion was added by Maharashtra 18 of 1973, Section 4(1)(b).](iiia)[ development of land for better utilisation of the irrigation potential to be specified in the scheme;] [Clause (iiia) was inserted by Maharashtra 18 of 1973, Section 4(1)(c).](iv)introduction of dry farming methods;(v)improvement in the methods of cultivation;(vi)reclamation of waterlogged land or of land from the sea;(vii)prohibition or control of grazing;(viii)control and maintenance of tree growth;(viiia)[ regulation or prohibition of firing of vegetation;] [Clause (viiia) was inserted by Bombay 7 of 1945, Section 4(i), read with Bombay 29 of 1948, Section 2.](viiib)[ cultivation of waste or fallow land;] [This clause was inserted by Bombay 73 of 1948, Section 4.](viiic)[ eradication of hariyali or any other kind of weed or vegetation which is likely injuriously to affect, or interfere with, cultivation;] [This clause was inserted by Bombay 38 of 1949, Section 2.](ix)such other matters not inconsistent with the objects of this Act as may be prescribed.(2)[ On such direction being issued by[the Board or the Company] [Sub-section(2) was substituted by Bombay 7 of 1945, Section 4(iii), read with Bombay 29 of 1948, Section 2.] [the Board or the Company] [These words were substituted for the word 'Board' by Maharashtra 18 of 1973, Section 4(3).] shall appoint an officer to prepare, in accordance with such instructions as it may issue, a draft scheme containing the following particulars, namely :-(i)the objects of the scheme;(ii)the approximate area of the lands to be included in scheme;(iii)the work or kind of work to be carried out under the scheme;(iv)the agency or agencies through which the work shall be carried out;(v)such other particulars as may be prescribed.]
