Section 65 in The Goa, Daman and Diu Irrigation Act, 1973
65. Power of Government where works are undertaken increasing supply.
- In the event of Government undertaking at their own cost any work whereby the supply of water in any Second-class Canal is increased beyond the amount of such supply at the time of preparing or revising the Record of Rights under this Part the Government, may, without prejudice to any right so recorded direct that the right to such surplus water shall vest in the Government and shall be applied as the Government may deem fit and the Record of Rights shall be revised in accordance with such directions.
