Section 32 in The Himachal Pradesh Minor Canals Act, 1976
32. This chapter is applicable only to canals under Schedule II.
(1)Except as the Government may otherwise direct under section 63, the provisions of this chapter shall apply only to canals for the time being including under Schedule II.(2)Appointment of Manage. - Where there are numerous share-holders in the ownership of canal or where it is difficult as to certain the persons who are share-holders, or the extent of the interest of the share-holders, or any of them, the Collector may, if there is no proper manager or representative, require, by a proclamation or notice in writing, the share-holders to nominate, within a given period, a fit person as manager of the canal and their representative, and, upon their failure to do so, may himself appoint any person to be the manager of such canal and the representative of the share-holders, and the person so appointed may thereupon do all acts and things which the share-holders, or any of them might lawfully do in regard to the management of such canal, and all bonafide acts and things so done by him shall be binding upon every person who possesses any share in the ownership of such canal.
