- [It shall be lawful for the State Government from time to time, to authorise] [For an order under section 3 see the B.O.R.O., Vol. I, Part VI.] any person to make and open any navigable channel, or to clear and deepen any navigable channel, and to stop any watercourse, or make any tracking path, or do any other act necessary for the making or improvement of any such channel; and any navigable channel made under this section shall be rendered subject to the the provisions of this Act in the manner prescribed in the last preceding section.Mode of obtaining land for the purpose. - The State Government may take possession, as for a public purpose, or any land that may be necessary for the execution of any of the above mentioned works, under the provisions of [x x x] [Repealed by Act I of 1903.] any [x x x] [Repealed by Act I of 1903.] Act [x x x] [Repealed by Act I of 1903.] in force for the taking possession of [land for public purposes.] [See now the Land Acquisition Act, 1894 (1 of 1894).]
