20C. [ Authorised Canal-officer to construct [field-channel] [This section was substituted by Gujarat 27 of 1973, section 5.].
- On being put in possession of the land under sub-section (2) of section 20B, the authorised Canal-officer shall-(a)give notice to each holder of land who has expressed, under clause (d) of sub-section (5) of section 20A, his willingness to construct the [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.] within the period specified in the final scheme and in the prescribed manner calling upon him to construct the [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.] in his land to the extent to which he may be liable to do so under the final scheme;(b)proceed to construct the [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.] in the land to which clause (a) does not apply in accordance with the final scheme at the cost of the holder of such land; and(c)require the holder of the land concerned to pay to the State Government, in a case where the land to be occupied by the [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.] or any part thereof has been acquired by Government under section 20B, such sum as may be payable by him in accordance with the appointment of the cost of acquisition of the land made under the final scheme.
