53. Power as to construction and maintenance of works in respect of canals under Schedule I.
- In the case of canals included under Schedule I, the Collector may -(a)call upon the irrigators to discharge any of the liabilities specified in section 52, sub-section (1) which the [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may have declared to attach to the irrigators from such canal or group of canals; or(b)himself arrange for the performance of such acts and recover the cost as provided in section 57.
