Section 36(4) in Gujarat Irrigation and Drainage Act, 2013
(4)(a)Any other sum due to the State Government or to a canal-officer under the provisions of this Act whether on behalf of the State Government or any other person under this Act which is not paid when demanded shall, and(b)any rent or installment thereof payable to the owner of a field-channel, which is not paid when it becomes due may, on behalf of the owner,be recoverable as an arrear of land revenue in accordance with the provisions of the Gujarat Land Revenue Code, 1879, (Bombay V of 1879).
