Section 89(2) in The Maharashtra Irrigation Act, 1976
(2)Where any amount or sum or any instalment thereof payable to the Company, Zilla Parishad or to any Canal Officer on behalf of the Company or Zilla Parishad by or under this Act is not paid on the date when it becomes due—(a)and the claim is not disputed, or the amount in dispute does not exceed Rs. 100, the Canal Officer duly empowered to enforce the provisions of this section may send to the Collector a certificate under his hand indicating there in the sum which is due to, or claimed by, the Company, Zilla Parishad or Canal Officer, as the case may be, and thereupon, the Collector shall recover the sum due or claimed as arrear of land revenue;(b)and the claim is disputed, and the amount in dispute exceeds Rs. 100, then it shall be referred to the Tribunal consisting of one person constituted by the State Government for the purpose; and the Tribunal shall, after making such inquiry as it deems fit, and after giving to the persons by whom the amount is alleged to be payable, an opportunity of being heard, decide the question. The decision of the Tribunal shall be final, and thereupon, the Collector shall recover the amount determined to be due as an arrear of land revenue.
