Section 66 in The Maharashtra Irrigation Act, 1976
66. Inclusion of land irrigated by lift.
The holder of a land which is not under the irrigable command of a canal but is capable of being irrigated from a canal or field-channel by means of any mechanical contrivance designed to lift the water therein may apply to a Canal Officer to have such land included in an irrigation agreement, and if his application is granted, he shall be entitled to the supply of water in accordance with the terms of such agreement in so far as they may be applicable.
