34. Power of the Collector, in certain cases, to declare or appoint a manager of a canal.
- Where there are numerous share-holders in the ownership of a canal, or where it is difficult to ascertain the persons who are shareholders or the extent of the interest of the shareholders, or any of them, the Collector may, if there is no proper manager or representative, require by a proclamation or notice in writing, the shareholders to nominate, within a given period, a fit person as manager of the canal and their representative, and upon their failure to do so, may himself appoint any person to be the manger of such canal and the representative of the shareholders, and the person so appointed may thereupon do all acts and things which the shareholders or any of them might lawfully do in regard to the management of such canal, and all acts and things so done by him shall be binding upon every person who possesses any share in the ownership of such canal.
