Section 44(4) in The Maharashtra Irrigation Act, 1976
(4)Notwithstanding anything to the contrary in this Act or in the Land Acquisition Act, 1894 within not less than fifteen days (excepts by private negotiations) after the publication of the declaration under sub-section (2) or the publication of the notification under sub-section (2) of section 25, the State Government may direct that any land in respect of which a notification has been issued shall be taken possession of by the Canal Officer, duly authorised in this behalf by it, and the right, and interest in land specified in the notification shall be extinguished from the date specified in the direction, and on such possession being taken, the said land shall vest absolutely in the State Government free from all encumbrances: Provided that, before or at the time of taking possession of any land under this sub-section, the Collector shall offer to the person interested compensation for the standing crops, trees and structures, if any, on such land and for any damage sustained by him which is caused by such sudden dispossession, and not except in section 24 of the Land Acquisition Act, 1894, and if such offer is not accepted, the value of such crops, trees and structures and the amount of such other damage shall be allowed in awarding compensation for the land under the provisions of the said Act.
