(3)After considering such objections as may have been received within the period fixed as aforesaid the [the [State] [These words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] may, by notification in the [Official Gazette] [[These words were substituted for the words `Bombay Government Gazette' by the Adaptation ofIndian Laws Order in Council.]], declare such canal, [channel, water-course] [These words were substituted for the words 'channel' by Gujarat 6 of 1984, section 9(2).] stream, river, [well, tubewell, artesian well,] [These words were inserted by Bombay 59 of 1950, section 7.] pipe [reservoir or bandhara] [These words were substituted for the words 'or reservoir' by Bombay 29 of 1951, section 7(2).] or any part thereof to be a Second-class Irrigation Work.
