24. Right to supply of water transferable alongwith property in respect of which supply given.
- Every right to the supply of water for agricultural purposes to any land or other immovable property shall be attached thereto and shall be presumed to have been so transferred whenever a transfer of such land or other immovable property takes place.Right to use of water not transferable in other cases without permission of officers duly empowered - No person entitled to the use of any water or land appertaining to any irrigation work, except in the case where an agreement has been executed in the manner prescribed, shall be entitled to use the water of the said irrigation work, for the purpose of selling or sub-letting, or otherwise transferring his right to such use without the permission of an officer duly empowered to grant such permission.
