Section 73F in The Irrigation laws (Amendment) Act, 1964
73F. Consequences of completion of construction of water-courses. - (1) When the construction of the watercourse as provided in the final scheme is duly completed,-
(a)the authorised Canal Officer shall issue a certificate to that effect in the prescribed form, and(b)the State Government or the authorised Canal Officer, if so empowered by the State Government, shall, by order in writing, transfer the land acquired under the final scheme and occupied by the watercourse to all permanent holders of lands benefited by the water-course; and thereupon, the lands so transferred together with the water-course shall vest in such permanent holders; and thereupon it shall be duty of the permanent holders to maintain and repair the water-course at their own cost, and the provisions of section 73 shall apply to such permanent holders as they apply in relation to raiyats who are required to maintain and repair a water course constructed by the State Government.(2)Nothing in sub-section (1) shall affect the right of the State Government to recover the cost of the acquisition of land under section 73C and the cost of the construction of the water-course payable by any permanent holder of land under the final scheme.
