68B. Construction of water-courses for irrigating any chak.
(1)Where, in a chak not less than half a mile long or 80 acres in area, the State Government considers it expedient to construct water-courses, it may, notwithstanding anything in Section 66, construct such water-courses for such chak.(2)Water-courses constructed under sub-section (1) shall be the property of the Government, but they shall be maintained by the permanent holders of the chak for the irrigation of which such water-courses are constructed and by such other permanent holders as may actually make use of them for irrigation purposes.
