Section 14 in Maharashtra Land Improvement Schemes Act, 1942
14. [ Obligation of persons to maintain and repair works. - (1) Every person shown in the statement prepared under section 13 [or 13A] [This section was substituted for the original by Bombay 7 of 1945, section 14, read with Som. 29 of 1948, section 2.] as liable to maintain and repair work shall, to the satisfaction of [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).] and within such time as the said officer may fix, maintain and repair the work in his own land and in any land other land in respect of which he is shown as liable in the said statement.
(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.](3)[ If [the Divisional Soil Conservation Officer] [Sub-section (3) and (4) were added by Bombay 73 of 1948, Section 9.] [or the Company Officer] [This portion was inserted by Maharashtra 18 of 1973, section 12(1).] is of opinion that an emergency has arisen and that the immediate repair of any work referred to in sub-section (1) is necessary in the general interest, he shall carry out such repair and the cost of each repair shall be paid by the owner of the land on which the repair has been] carried out.(4)[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, as soon as practicable, make report to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government [or Company] [These words were inserted by Maharashtra 18 of 1973, section 12(2).] regarding such repairs].
