Section 11(2) in Maharashtra Land Improvement Schemes Act, 1942
(2)Every owner of land included in the scheme shall pay the costs or part costs as the case may be of the works which under the scheme are carried out by the [Government] [This word was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.][,or as the case may be, the Company] [These words were inserted by Maharashtra 18 of 1973, section 8.] in his land as the cost or part cost of the owner.
