Section 47 in The Himachal Pradesh Minor Canals Act, 1976
47. Power as to construction and maintenance of works in respect of canals under Schedule I.
- In the case of canals included under Schedule I, the Collector may -(a)call upon the beneficiary to discharge any of the liabilities specified in sub-section (1) of section 46 which the Government may have declared to attach to the beneficiary from such canal or group of canals; or(b)himself arrange for the performance of such acts and recover cost as provided in section 51.
