143. Irrigation works serving more than one estate.
(1)The provisions of this Chapter shall apply, so far as may be, to an irrigation work serving more than one estate.(2)Where an irrigation work serves more than one estate, the State Government may make rules for -(a)regulating the procedure to be adopted;(b)determining and adjusting the rights and liabilities of the landholders and the ryots concerned; and(c)providing for the recovery of the cost of carrying out the repairs.
