20F. Mode of payment of cost of construction of [field-channels] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.], etc.
(1)The cost of the acquisition of any land and the cost of the construction of the [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.] payable by any holder of land under the final scheme [shall, on a notice issued by the authorised Canal-officer in that behalf, be paid] [These words were substituted for the words 'shall be paid', by Gujarat 6 of 1984, section 7(1).] by such holder,-(i)either in lump sum within the prescribed period, or(ii)in such instalments not exceeding [five] [This word was substituted for the word 'three', by Gujarat 6 of 1984, section 7(2).] with simple interest at 4 ½ percent per annum on or before such dates as may be fixed by the authorised Canal-officer.(2)Where the holder of land has carried out some work for the construction of the [field-channel] [These words were substituted for the words 'water courses' by Gujarat 6 of 1984, section 3.] or donated land for being occupied by the [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.], the authorised Canal-officer shall determine the value of the work so carried out or, as the case may be, the value of the land so donated and the value so determined shall be deducted from the cost payable by the holder under sub-section (1).]Rights and Obligations of Owners of [Field-Channels] [These words were substituted for the words 'Water-courses' by Gujarat 6 of 1984, section 3.]
