25B. Execution of repairs to bandhara if holder fails to carry out the same.
- If the holder fails to fulfil the obligation imposed upon him by section 25A, the Collector may require him by notice to execute the necessary repairs within a period to be prescribed in such notice, of not less than fifteen days, and, in the event of failure may execute the same on his behalf. The holder shall be liable to pay the expenses incurred in the execution of repairs to such extent as the Collector having regard to the provisions of subsection (2) of section 25A may determine. In the event of any default made by the holder in payment of any sum due from him, on account of such expense, it shall be recovered from him as an arrear of land revenue.]Settlement of Disputes Concerning [Field-Channels] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.]
