11. Means of crossing canals to be provided and obstruction to drainage to be avoided.
- Suitable means of crossing canals shall be provided at such places as the [State Government] [These words were substituted for the words 'Commissioner' by Gujarat 15 of 1965, Section 4, schedule] [*****] [The words 'or any Commissioner if empowered by the Provincial Government in this behalf' were deleted by Bombay 28 of 1950, Schedule.] thinks necessary for the reasonable convenience of the inhabitants of the adjacent land, and suitable bridges, culverts or other works shall be constructed to prevent the drainage of the adjacent land being obstructed by any canal.Removal of Obstructions to Drainage
