Section 12(1) in Maharashtra Land Improvement Schemes Act, 1942
(1)If, in consequence of any work carried out [* * * * *] [The words 'by the owner of any land' were deleted by Bombay 7 of 1945, section 11(i) read with Bombay 29 of 1948, section 2.] under the scheme [any person, including the [Government] [These words were substituted for the words 'any other person, including the Crown' by Bombay 7 of 1945, section 11(ii).] other than the owner of the land in which the work is done,] is likely to be benefited, he shall pay such amount [as the [State] [These words were substituted for the words 'to the owner of the land as contribution as the Board may determine' by Bombay 73 of 1948, section 7(a).] Government [or the Company] [These words were inserted by Maharashtra 18 of 1973, section 9] may determine as contribution to the owner of the land, if the work has been carried out by the owner, or to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government [or the Company] [These words were inserted by Maharashtra 18 of 1973, section 8], if the work has been carried out by the Executing Officer]:Provided that the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may excuse payment of such contribution in whole or in part in respect of any work carried out by it [in land belonging to the [Government] [These words were inserted by Bombay 7 of 1945, section 11(1v), read with Bombay 29 of 1948, section 2.]]. [Where the work is carried out at the expense of the Company, and the State Government excuses payment of the contribution, the State Government shall pay to the Company an amount equal to the amount of the contribution so excused.] [This portion was added by Maharashtra 18 of 1973, section 9(1)(b).]
