Section 8 in The Irrigation laws (Amendment) Act, 1964
8. Amendment of section 23 of C. P. Act III of 1931.
- In section 23 of the Central Provinces Irrigation Act, 1931 (hereinafter referred to as the Central Provinces Irrigation Act), in sub-section (2), after clause (g), the following shall be inserted, namely :-"(gg) if an order in relation to the provisions of section 73A of 73G is made by an authorised Canal Officer, to the Collector; and if an order made under section 73A is as respects alignment of a projected water-course, to the Superintending Engineer".
