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State of Gujarat - Section

Section 22 in The Bombay Irrigation Act, 1879

22. Arrangement with owner by other person.

- Any person desiring to have a supply of water through a [field-channel] [These words were substituted for the words 'Water-courses' by Gujarat 6 of 1984, section 3.] of which he is not an owner may make a private arrangement with the owner for permitting the conveyance of water thereby, or may apply to a Canal-officer duly empowered to receive such applications for authority to use such [field-channel] [These words were substituted for the words 'Water-courses' by Gujarat 6 of 1984, section 3.] or to be declared a joint owner thereof.