Section 23 in The Goa, Daman and Diu Irrigation Act, 1973
23. Agreement for supply of water transferable with the property in respect of which supply is given.
- Every agreement for the supply of canal water to any land, building or other immovable property shall be transferable therewith and shall be presumed to have been so transferred whenever a transfer of such land, building or other immovable property takes place.No person entitled to the use of any work or land appertaining to any canal, and, except in the case of any such agreement as aforesaid, no person entitled to use the water of any canal, shall sell or sub-let or otherwise transfer his right to such use without the permission of the Canal-Officer.
