Section 62 in The Maharashtra Irrigation Act, 1976
62. Scope of irrigation agreement.
An irrigation agreement—(a)shall be for the irrigation of one or more specified crops which are called “crops under agreement”;(b)shall be made with the holders and occupiers of all the lands under the irrigable command of a canal in a village or in any other specified area cultivated with the crops under agreement; and(c)when duly made in accordance with the provisions of this Chapter shall be binding according to the terms of the agreement, on the holders and occupiers of—(i)all the lands within the irrigable command of a canal (including wet lands) in the village or in other specified area cultivated with the crops under agreement at the time from which the agreement has effect:Provided that, where a scheme of consolidation has been confirmed in respect of any land under the provisions of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947, the irrigation agreement shall, from the year in which the holders and occupiers, if any, are put into possession of the holdings,—(a)be binding on the holders and occupiers, if any, of all cultivable land newly received in exchange for land which has ceased to be under cultivation;(b)cease to be binding on the holders and occupiers, if any, of all land which has ceased to be under cultivation;(ii)all the lands described in sub-clause (i) together with such lands as may be cultivated with the crops under agreement at any time during the period of the agreement.Explanation.—The land of the holders and occupiers whereof an agreement is binding is called “land under agreement”.
