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State of Gujarat - Section

Section 5 in Gujarat Irrigation and Drainage Act, 2013

5. Power of canal officer for applying water-supply.

- At any time after the date specified under section 4, any canal-officer duly empowered in this behalf may enter on any land, remove any obstruction, close any channel and do any other thing necessary for such application or use of the said water and for such purposes may take with him, or depute or employ, such employees and other persons as he deems fit.