23. Canal-officer after inquiry may authorise supply or declare applicant to be joint owner.
- On receipt of any such application, the Canal-officer shall serve notice on the owner to show cause why such authority should not be granted, or such declaration should not be made, and, if no objection be raised, or if any objection be raised and be found insufficient or invalid, shall subject to the approval of the Collector, either authorize the applicant to use the [field-channels] [These words were substituted for the words 'Water-courses' by Gujarat 6 of 1984, section 3.], or declare him to be a joint owner thereof on such conditions as to the payment of compensation or rent or otherwise as may appear to him equitable.
