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State of Maharashtra - Section

Section 17F in The Irrigation laws (Amendment) Act, 1964

17F. Power of authorised Irrigation Officer to construct water-courses. - (1) If any pattedar or occupier of land fails to construct the water-course as required by notice aforesaid within the period specified in the final scheme, the authorised Irrigation Officer may construct the same at the cost of that pattedar or occupier.