Section 11 in The Tamil Nadu Canals and Public Ferries Act, 1890
11. Power to assign management of canal to district board or municipal council.
- The management of any canal [* * *] [The words 'or public ferry' were omitted by Tamil Nadu Act VII of 1939.] may, by order of the [State Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.], be assigned to a [local board or municipal council] [The words 'and thereupon, In every such case the revenue accruing therefrom shall be credited to the finds of such managing authority' were omitted by the Adaptation Order of 1937.] [x x x] [The words 'and thereupon, In every such case the revenue accruing therefrom shall be credited to the finds of such managing authority' were omitted by the Adaptation Order of 1937.] which shall exercise all the powers stated in section 7, and may, subject to the control of the State Government, confer such powers on its servants. All persons duly empowered under section 7 shall be deemed to be public servants within the meaning of the Indian Penal Code (Central Act XLV of 1860).
