35. Procedure for construction of village channel.
(1)If the Canal Officer considers the construction of such village channel expedient he may call upon the applicant to deposit any part of the expense as he may consider necessary.(2)Upon such deposit being made, the Canal Officer shall - (i) cause inquiry to be made into the most suitable alignment for the said village channel, and mark out the land which, in his opinion, it will be necessary to occupy for the construction thereof.(ii)forthwith publish a notification in every village through which the village channel is proposed to be taken that so much of such land as is situated within such village has been so marked out, and shall send a copy of such notification to the Collector of every district in which any part of such land is situated.(3)(a)Such notification shall also call upon any person who wishes to be admitted a joint owner of such village channel to make his application in that respect within thirty days of the publication of such notification.(b)If any such applicant appears, and his application is admitted, he shall be liable to pay his share in the construction of such village channel and in the cost of acquiring such land, and shall be a co-owner of such village channel when constructed.
