Section 18 in The Gujarat Water Users' Participatory Irrigation Management Act, 2007
18. Construction of field channels by Association.
- Where there does not exist field channels in the service area at the time when irrigation management of minor canal is entrusted to the Association, the Association shall construct field channels in accordance with the provisions of Part 111 of the Bombay Irrigation Act, 1879 (Bombay VII of 1879) , in so far as they are applicable, as if-(a)for the words "the authorised canal officer" or "canal officer", wherever they occur, the words "Competent Authority" had been substituted,(b)in clause (vi) of sub-section (2) of section 20A, for the words "the canal to this land" appearing at the end, the words "from the entrusted minor canal to this land" had been substituted.
