- Every person -(a)acquiring a village-channel as provided in Section forty-eight; or(b)constructing a village-channel as provided in Section forty-nine; or(c)receiving possession of a village-channel as provided in Section fifty-three; or(d)acquiring a village-channel by transfer as provided in Section fifty-four; or(e)being admitted to registration as joint owner in a village-channel as provided in Section fifty-five;shall be deemed to be an owner of such village-channel.
