Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MAHARASHTRA LAND REVENUE (CONSTRUCTION OF WATERCOURSE) RULES, 1967 CONTENTS 1. Short title 2. Application for construction of water course MAHARASHTRA LAND REVENUE (CONSTRUCTION OF WATERCOURSE) RULES, 1967 In exercise of the powers conferred by clause (xx) of sub-section (2) of Section 328 of the Maharashtra Land Revenue Code, 1966 (Mah. XLI of 1966), and in supersession of all previous rules made in this behalf and continued in force by virtue of the proviso to Section 336 of the said Code, the Government of Maharashtra hereby makes the following Rules, the same having been previously published as required by sub-section (1). of Section 329 of the said Code, namely 1. Short title :- These Rules may be called the Maharashtra Land Revenue (Construction Of Watercourse) Rules, 1967. 2. Application for construction of water course :- An application under sub-section (1) of Section 49 for construction of watercourse through the land belonging to a neighbouring holder shall be made in the appended form.