(1)If in respect of any area in which lands are capable of being irrigated from a canal, the Canal-officer specially empowered in this behalf by the State Government (hereinafter referred to as "the authorised Canal-officer") is of the opinion that in the absence of [field-channels] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.], the irrigation of such lands has not been possible or suffered or is likely to suffer and that in the public interest it is necessary to frame a scheme providing for the construction of [field-channels] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.] in such area, he shall prepare a draft scheme for such area.
