Section 13 in Damodar Valley Corporation Act, 1948
13. Provision for irrigation and water-supply.-
The Corporation may, with the approval of the [State] [Substituted for the word "Provincial" by A.L.O., 1950] Government concerned which shall not be unreasonably withheld, construct canals and distributaries and maintain and operate them:Provided that the [State] [Substituted for the word "Provincial" by A.L.O., 1950] Government may, after giving notice and subject to the payment of fair compensation, take over the maintenance and operation of any such canal or distributary.
