Section 48(2) in The Punjab Minor Canals Act, 1905
(2)Subject to the award of compensation to the owner or person interested in the said canal, when the [State Government] acquires a canal, -(a)the right, title and interest therein, of the owner thereof shall forthwith cease and determine;(b)such canal, subject to any rights to take water for irrigation which any person may have, shall forthwith vest in, and be the absolute property of the [State Government] [Substituted for the word 'Crown' for the purposes of the 'Province' by the Adaptation of Laws (Third Amendment) Order, 1951.].
