56. Canal-officer to fix sums payable on transfer or acquisition of joint ownership.
- When deciding the question of transfer or of admission to joint ownership under either of the two last preceding Sections, the canal-officer shall also determine what amount shall be paid -as the costs of the proceedings;as compensation to the previous owners;and the amount so determined shall be due by the transferee, or the person admitted to registry as a joint owner, as the case may be; and, on payment of such amount, the village-channel shall be transferred, or, the applicant shall be registered as owner or as a joint owner thereof, as the case may be.
