80. Power of [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government] where works are undertaken increasing supply.
- In the event of [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] undertaking at their own cost any work whereby the supply of water in any Second-class-Irrigation Work is increased beyond the amount of such supply at the time of preparing or revising the Record-of-right under this Part the [[State] [These words 'the Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] may, without prejudice to any rights so recorded, direct that the right to such surplus water shall vest in [the [State] [These words were substituted for the words 'the Crown for the purposes of Province' by the Adaptation of Laws Order, 1950.] Government] and shall be applied as [the [State] [These words were substituted for the words 'the Crown for the purposes of Province' by the Adaptation of Laws Order, 1950.] Government] may deem fit and the Record of rights shall be revised in accordance with such direction.
