Section 95 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
95. Removal or discontinuance of water course.
(1)If a person intends to remove or discontinue the water course constructed under the authority conferred on him under Section 93, he may do so after giving notice to the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule Ill, Clause 1.] and the neighbouring holder.(2)In the event of removal or discontinuance of such water course, the person taking the water shall fill in and reinstate the land at his own cost with the least practicable delay. If he fails to do so, the neighbouring holder may apply to the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] who shall require such person to fill in and reinstate the land.
