Section 124(2) in The Maharashtra Irrigation Act, 1976
(2)Any suit or proceeding in which an entry made in any Irrigation Record-of-Rights maintained under this Part is directly or indirectly called in question shall be dismissed (although limitation has not been set up as a defence) if it has not been instituted within one year from the date of the commencement of this Act or from the date of publication of the revised record under section 122, and if one or more appeals have been made against any order of a Canal Officer with reference to any entry in such Irrigation Record-of-Rights, then from the date of any order passed by the final appellate authority, as determined according to this Part.
