Section 116(3) in The Maharashtra Irrigation Act, 1976
(3)The State Government on receipt of the application and remarks of the Canal Officer may, by a notification in the Official Gazette, direct that such provisions of the Act and the rules there under, if any, shall apply to such irrigation work and lands subject to such conditions, if any, as may be specified in the notification; and thereupon, the provisions of the Act and the rules, if any, specified in the notification shall take effect in relation to such lift irrigation work and lands as they take effect in relation to a canal of an Appropriate Authority:Provided that no notification, which does not provide for complying with the request of the society contained in the application made under sub-section (1), shall be made unless the persons affected and the society have been given reasonable opportunity to be heard.Explanation.—in this section “society” means a lift irrigation society registered or deemed to be registered under the Maharashtra Co-operative Societies Act, 1960.
