Section 63 in The Gujarat Water Users' Participatory Irrigation Management Act, 2007
63. Application of Act to panchayat minor canal.
- The provisions of this Act shall apply to a panchayat minor canal as if in the Act,-(1)for the words "minor canal" wherever they occur, the words "panchayat minor canal" had been substituted;(2)in clause (3) of section 2 for the words "such officer of the State Government", the words "such officer of the Taluka Panchayat or, as the case may be, the District Panchayat" had been substituted;(3)in Chapter III, for the words "the State Government" wherever they occur, the words "taluka panchayat in relation to the taluka panchayat minor canal or, as the case may be, the district panchayat in relation to the district panchayat minor canal" had been substituted.
