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State of Gujarat - Section

Section 17 in The Bombay Irrigation Act, 1879

17. Application for construction by Canal-officer of the [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.].

- Any person desiring to construct a new [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.], but being unable or unwilling to construct it under a private arrangement with the holder of the land required for the same, may apply, in writing to any Canal-officer duly empowered to receive such applications, stating-
(1)that he is ready to defray all the expenses necessary for acquiring the land and constructing such [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.].
(2)that he desires the said Canal-officer in his behalf and at his cost to do all things necessary for constructing such [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.].