It shall be lawful for the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] from time to time, to authorize 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 provisions of this Act in the manner prescribed in the last preceding section.The [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] may take possession, as for a public purpose, of any land that may be necessary for the execution of any of the above mentioned works, under the provisions of [* * *] [Words repealed by Act 1 of 1903.] any [* * *] [Words repealed by Act 1 of 1903.] Act [* * *] [Words repealed by Act 1 of 1903.] in force for the taking possession of land for public purposes.
