Section 14(2) in Maharashtra Land Improvement Schemes Act, 1942
(2)If such person fails to maintain or repair the work within the time fixed by [the Divisional Soil Conservation Officer] [These words were substituted for the words 'the Land Improvement Officer' by Bombay 53 of 1949, section 3, Second Schedule.] [or the Company Officer] [This portion was inserted by Maharashtra 18 of 1973, section 12(1).] under sub-section (1), ,[the Divisional Soil Conservation Officer] [These words were substituted for the words 'the Land Improvement Officer' by Bombay 53 of 1949, section 3, Second Schedule.] [or the Company Officer] [This portion was inserted by Maharashtra 18 of 1973, section 12(1).] shall himself get the work maintained or repaired and the cost of so doing shall be recovered from the person.]
