(2)Irrigation Panchayats shall-(a)[ x x x] [Omitted by A.O. 1957.];(b)assist the officer of the Irrigation Department in detecting, and preventing encroachments on canal lands, prevent damage to irrigation works, and report any wilful damage caused to irrigation works;(c)assist the officers of the Irrigation Department in arranging for the construction of water-courses, in recording and checking irrigation, and in making measurements and settling disputes;(d)collect irrigation revenue and remit it to the treasury; and(e)arrange for the repair of water courses.
