Section 126 in The Maharashtra Irrigation Act, 1976
126. Incidence of obligations to carry out petty repairs.
The obligation to perform the repairs provided by the last proceeding section shall with reference to any land irrigated from such work is deemed to be imposed jointly and severally, in the case of unalienated land, on the occupants of the land, and, in the case of all other lands, on the holders of the land.
