Section 25(4) in Maharashtra Land Improvement Schemes Act, 1942
(4)Notwithstanding anything contained in sub-section (3), the owner of the land in which any work has been carried out for the purposes of a scheme under this section be liable, pending the preparation of the statement under section 13 [or 13A] [The word, Figures and letter 'or 13A' were inserted by Bombay 30 of 1958, section 14.] to maintain the work to the satisfaction of the Divisional Soil Conservation Officer [or Company Officer] [These words were inserted by Maharashtra 18 of 1973, section 17(2).] and repair it to his satisfaction within such time as he may fix.The provisions of sub-section (2) of section 14 shall apply in respect of the owner's liability under this sub-section.] [Section 25 was substituted for the original section 25 and 25A by Bombay 8 of 1953, section 4.]
