Section 11(1) in The Punjab Minor Canals Act, 1905
(1)The [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may at any time suspend or extinguish any right to which any person is entitled in or over any canal if the exercise of such right is prejudicial to the interests of other irrigators or to the good management, improvement or extension of the canal.
