Section 26 in The Maharashtra Irrigation Act, 1976
26. Procedure after construction of field channels.
On being put in possession of the land acquired under Part V of this Act, the Canal Officer shall construct the required field-channel; and on its completion, shall give to the owner notice thereof, and of any sum payable by him on account of the cost of acquiring the land and constructing the field-channel. On such notice being given, such sum shall be due from the owner to the Canal Officer. On receipt of payment in full of expenses incurred, the Canal Officer shall make over possession of such field-channel to such owner.
