24. Power of Collector to order repair or construction.
- If after making the said inquiry the Collector is satisfied that the state of disrepair of the irrigation work is such as materially affect or is likely to affect materially the irrigation of the lands which are dependent thereon for supply of water on that, any extension or alteration of such irrigation work is necessary, he shall, subject to the provisions of clause (a), issue an order in writing requiring that the proposed work of repair, extension or alteration shall be carried out: -(a)by one or more of the persons on whom notice under clause (b) of sub-section (2) of Section 22 have been served and who agrees or agree to carry out the said work, or(b)by any such agency as he thinks proper, for reasons to be recorded in writing.
