(1)A Second-class Irrigation Work shall be deemed to be a canal within the meaning of sub-section (1) of section 3 and to such work the following sections and parts only shall, so far as may be, apply, namely:-Sections 3, 4, [5, 8, 9, 10, 11, 12, 13, 14, 16, 17, 18, 19, 20, 21, 22, 23, 24, [25A, 25B] [This figure was inserted, by Bombay 29 of 1951, section 8(1).] 28, 30, Part V, [[sections 49 to 56B] [This portion was inserted by Bombay 59 of 1950, section 8.] both inclusive], section 57,] Part VIII, except sub-section (8) of section 61, and Part IX.
