48. Person may acquire existing village-channel by agreement.
- Any person may, with the consent of the canal-officer, acquire the property in an existing village-channel for the purpose of improving or maintaining it-(a)by taking over any village-channel belonging to [the Government] [Words 'the Crown' first substituted for the word 'Government' by the Government of India (Adaptation of Indian Laws) Order, 1937. Thereafter, the word 'Government' substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.];(b)by transfer of a village-channel from the owner thereof by private agreement.
