- Evey person-(a)acquiring a village-channel as provided in section 48; or(b)constructing a village-channel as provided in section 49; or(c)receiving possession of a village-channel as provided in section 53; or(d)acquiring a village-channel by transfer as provided in section 54; or(e)being admitted to registration as joint owner in a village-channel as provided in section 55,shall be deemed to be an owner of such village-channel.
